NAVEEN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to quash the proceedings of Complaint No.13/2017, titled as Narotam Singh Vs. Naveen Kumar and others, pending before learned Special Judge, Mandi, for offences under Ss. 341, 323, 147 and 149 of the Indian Penal Code, Sec. 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015 and Sec. 7 of the Protection of Civil Rights Act.

(2.) It has been submitted that the petitioners and respondent No.3 have amicably comprised the subject matter of the dispute. They hail from the same area and have decided to live peacefully after burying all their past disputes. Parties have also recorded the terms of the compromise, vide Annexure P-3.

(3.) Parties are present in the Court today and their statements have been recorded, whereby all the petitioners as well as respondent No. 3, have reiterated that they have entered into a compromise voluntarily with a view to have peaceful life in future.