T.P.S. Mann, J. - (1.) PRAYER made in the petition is for quashing of Criminal Complaint No. 15 dated 11.6.2012 titled 'Jagtar Singh versus Sukhwinder Singh and others' instituted by respondent No. 2 -Jagtar Singh under Sections 3 and 4 of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 and Sections 120 -B, 506, 34 IPC, and for setting aside the order dated 6.4.2013 passed by Judicial Magistrate 1st Class, Sangrur, whereby only the petitioners were summoned for the aforementioned offences.
(2.) THE quashing to the aforementioned complaint and setting aside of the summoning order are sought on the ground that the parties have since settled the matter amicably. On the last date of hearing, this Court directed the petitioners on the one hand and respondent No. 2 on the other to appear before the summoning Court for getting their statements recorded. The said Court after recording the statements of the parties was directed to opine about the genuineness of the compromise and submit its report along with copies of the statements of the parties. Pursuant to the same, report has been received from the Judicial Magistrate 1st Class, Sangrur. It is mentioned in the report that the complainant -respondent No. 2 suffered a detailed statement, wherein, he has stated about the compromise, arrived at between him and the petitioners as well as Sukhdeep Singh Sodhi, Gurpreet Singh Sodhi and Hardeep Singh Sodhi. He has also stated that he had no objection if the present petition filed by the petitioners was allowed. Similarly, both the petitioners also got recorded their statements supporting the factum of compromise. Accordingly, the summoning Court felt satisfied that the parties have got their statements recorded voluntarily and, thus, it was established that the matter was amicably resolved. Along with the report, the trial Court has appended photocopy of the compromise as well as of the statements made by the petitioners and respondent No. 2.
(3.) SOME of the offences alleged against the petitioners are non -compoundable. However, when the parties have amicably resolved their differences and settled the matter and in that regard the parties appeared before the summoning Court and confirmed the factum of compromise, this Court is of the considered view that the ends of justice would be amply met if the complaint filed by respondent No. 2 and all the proceedings taken thereunder are set aside in so far as they relate to the petitioners.;