- (1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.212 dated 12.8.2006, registered at Police Station City Faridkot, under Sections 3 and 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) Counsel for the petitioners has submitted that the FIR (Annexure P-1) was registered at the instance of Chairperson, Scheduled Castes Commission, Punjab as respondent No.2 had approached the Commission. In her complaint, respondent No.2 had stated that she was posted as Senior Clerk in the Drainage Division at Faridkot and vide order dated 31.5.2006, she was transferred against a vacant post. In compliance of the transfer orders, she presented her joining report on 8.6.2006 before Jaswant Singh, XEN, Canal Division. At that time, petitioner No.1 - Superintendent was also present in the room of the XEN. It is stated that taking the name of the caste, certain words were uttered which were derogatory in nature and the complainant was shown in poor light because of her caste.
(3.) In the present petition, quashing of the FIR has been sought on the basis of compromise Annexure P-2. It is stated in the compromise that the dispute between the parties has been resolved amicably and therefore, the complainant has agreed to facilitate quashing of the FIR. It is stated that the compromise has been arrived at with the intervention of the respectables and members of the Panchayat.;