- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.12 dated 7.3.2009 (Annexure P.8), registered at Police Station Bathhinda Cantt. under Section 3(1)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities Act, 1989) ('the Act' in short).
(2.) Petitioner, who had filed this petition in person has submitted that now with the intervention of the respectables and friends, parties have arrived at a compromise.
(3.) Learned counsel for respondent No.3- complainant has admitted the factum of compromise between the parties and has tendered the affidavit of respondent No.3 on record in this regard. Respondent No.3 in his affidavit has declared as under:- "That as I have entered into a compromise with the petitioner Dr. Mohinder Kumar, I have no objection if FIR No.12 of 2009, P.S. Bathinda Cantt. is quashed in larger public interest. That it is further prayed that as I do not press any action on my affidavit dated 5.10.2010 filed by me, the same may be dismissed as withdrawn.";