- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Dharam Singh and Ajaib Singh, for quashing of F.I.R. No.16 dated 12.01.2009, under Sections 3(10) {u/s 3(1)(x)} of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station Sadar, Patiala on the basis of compromise effected between the parties, which is annexed as Annexure P-2 with the petition.
(2.) Vide order dated 06.03.2012, parties were directed to appear before the trial Court for recording of their statements with regard to the compromise. The trial Court was also directed to record the statements of both the parties to its satisfaction to know its genuineness that the statements are not the result of any pressure or coercion in any manner and also to intimate whether any case is pending against either of the parties or not. The trial Court was also directed to send a report along with statements of the parties. In response to the said directions issued by this Court, a report in this regard has been sent by the trial Court, which is on record along with the statements of the parties. It has been mentioned in the report that the parties were identified by their counsel. It has been mentioned that the parties have settled their dispute by way of compromise and the compromise is without any threat, pressure or undue influence.
(3.) Complainant has specifically stated in his statement that he has compromised the dispute with the accused and has no objection in quashing of the FIR.;