RAMESH SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioners under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.15/2022, dtd. 1/2/2022, under Ss. 341, 323, 504, 506 read with sec. 34 of the Indian Penal Code and Sec. 3 (1) (R), 3 (1) (S) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 (Amendment 2015) registered at Police Station Jawali, District Kangra, H.P, alongwith all consequential proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stated the facts, giving rise to the present petition, as per the prosecution story, are that respondent No.4/complainant made a complaint before the police alleging therein that on 1/2/2022 around 10:30 a.m. petitioners started their construction work, whereas Sanjeev Kumar (tractor driver) was supplying the construction material to them. The tractor of Sanjeev Kumar was stopped by petitioner No.1, as he came in front of the tractor. When respondent No.4 alongwith his family members reached at the spot, petitioners started hurling, abuses and made comments on his caste. On the basis of statement of the complainant, FIR in question was registered. Now, the parties have entered into a compromise, vide Compromise deed (Annexure P-2) stating therein that the complainant does not want to pursue the case against the petitioners. Hence, the present petition.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.