- (1.) Petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of complaint No.67 dated 26.03.2006 under Sections 3 of Scheduled Castes and Scheduled Tribes Act, 1989 (in short 'the Act'), Police Station Beas (Annexure P-1), and all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P-3) effected between the parties.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise.
(3.) Respondent No.1 is present in person along with his counsel and has admitted the factum of compromise between the parties and has further stated that he has no objection if the complaint in question is ordered to be quashed. He has tendered his affidavit on record in this regard.;