ANITA THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 17/2017, dtd. 12/3/2017, under Sec. 4 (1) (r) (s) of the Scheduled Caste and Schedule Tribe (Prevention of Atrocities) Act, and Sec. 506, 323 read with sec. 34 of the Indian Penal Code, as well police report filed under Sec. 173 of the Code of Criminal Procedure, registered at Police Station, Ani, 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.District Kullu, H.P.

(2.) Briefly stating the facts, giving rise to the present petition are that on 11/3/2017, Smt. Kamla Thakur, wife of Shri Parkash Chand, resident of Village Chanot, organized a party at her house, on account of her being elected as Ward Panch from Maroldal Ward. In that party, petitioners alongwith other villages were also present. When the party was going on at the house of Kamla Thakur, after eating food, certain persons started dancing, where respondents No.2 and 3 also joined them.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, vide Compromise Deed (Annexure P-2), no purpose will be served by keeping the proceedings against the petitioners and the FIR/Challan, may be quashed and set aside.