- (1.) The petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No. 85 dated 24.7.2002, under Sections 353 and 186 of the Indian Penal Code ('IPC' for short) and later on added Sections 3, 4 of the Scheduled Caste and Scehduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station Budhlada and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-3). Notice of motion was issued.
(2.) In compliance of the order dated 31.1.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 15.2.2012 sent by Special Judge, Mansa, has been received which is available on record of the case, alongwith the statements of the parties. Learned Special Judge has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.
(3.) Learned counsel for the petitioners submits that the parties have decided to bury the hatchet and are living peacefully.;