- (1.) By the Court. This application has been filed for quashing the first information report in connection with Pakur (Nagar) P.S. Case No. 238 of 2007 dated 1.10.2007 under Sections 448/323/504 of the Indian Penal Code as also under Sections 3(1) (i) (ii) (iii), 3(2) (vii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) It is submitted by Sri Bejoy Kumar Pandey, learned counsel for petitioner, that from the allegations made in the first information report, no offence under Sections 3(l)(i)(ii) (iii), 3(2)(vii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. 1989 is made out. Hence the institution of F.I.R. against petitioner in those sections are illegal. It is then submitted that so far offences under Sections 448/323/504 are concerned, compromise petition has already been filed in the Court below as said offences are compoundable.
(3.) Sri Anand Kumar Sinha, learned counsel appearing for opposite party number 3 (informant) has not controverted aforesaid submissions.;