- (1.) Prayer in this petition is for quashing of FIR No. 261 dated 8.5.2012, under Sections 148, 323, 452, 506 read with Section 149 IPC and Section 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Sadar, Karnal, District Karnal, and the consequential proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 30.5.2012, the co-ordinate Bench directed the affected parties to appear before the learned trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.
(3.) In compliance of the above, the five petitioners and the nine aggrieved persons did appear before the learned Court below and got recorded their respective statements with regard to the compromise. They specifically stated that due to intervention of respectable of the society, they had effected the compromise (Mark"A") which bore their signatures. They further stated that they had no objection, if the petition filed before this Court for quashing of the proceedings was accepted. Similar statements were also suffered by the petitioners.;