- (1.) Heard Sri I.B. Singh, learned Senior Counsel appearing on behalf of the petitioners and learned AGA as well as learned counsel for the opposite party no. 2.
(2.) This petition has been filed under Section 482 Cr.P.C. for quashing criminal proceedings in Case no. 6818 of 2002, under Sections 147/504/506 IPC and Section 3(I)(X) of the SC/ST Act. The matter was referred to Mediation and Conciliation Center by Hon'ble Mr. Justice S.K. Singh vide order dated 28-04-2009. It appears from the report of the Mediation Centre that both the parties have settled the dispute and decided not to proceed with the case any further and both the parties have submitted an application in the above case for termination of the entire proceedings in terms of the compromise. Terms of the settlement are being quoted herein below:- 1) "That on the basis of the first information report lodged by the petitioner no. 3 Sri Shailesh Kumar Rai a case crime no. 1243 of 2001, under Section 384, 353, 504, 506 IPC was registered against the second party in the P.S. Kotwali Lakhimpuri Kheri on 06-12-2001. 2) That on the basis of first information report, lodged by the second party/respondent no. 2 Sri Lekhram Bharti, Case Crime No. 445 of 2002, under Section 147, 504, 506 I.P.C. and Section 3(1)(X) SC/ST Act was registered in P.S. Kotwali Kheri, Distt. Lakhimpur Kheri against the first party/petitioners on 14-05-2002. 3) That first party are the Government servants and the second party is the Sampadak, Hindi Saptahik, Kheri Tiger. 4) That both the parties have settled their case and have decided to not to proceed with the case any further. The cases against each of the party were registered due to some misunderstanding. Both the parties have submitted an application in the above case for termination of the entire proceedings in terms of compromise."
(3.) It is specified in para-7 of report of the Mediation Centre that all the disputes and differences in respect of Criminal Misc. Case No. 4076 of 2007( under Section 482 Cr.P.C.) have been amicably settled by the parties.;