NAR 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.72 of 2020, dtd. 12/6/2020, under Ss. 147, 430, 506 of the Indian Penal Code and Sec. 3 (1) (V) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, registered at Police Station Kihar, District Chamba, 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.2/complainant made a written complaint to the police alleging therein that he has installed about 500 meters plastic water pipe from Habed Nallah for his domestic as well as agricultural use. As per the complainant, on 12/6/2020 petitioners removed the water pipe line of respondent No.2 without any reason and rhyme 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.