- (1.) THE petitioner is an accused for the offence under Sections 341, 323, 420 and 504 of the Indian Penal Code read with Section 3 (1) (X)of the S. C. and S. T. Act.
(2.) HEARD learned counsel for the petitioner, learned counsel for the State as also the counsel for the informant.
(3.) IT is submitted on behalf of the petitioner that the dispute between the petitioner and the informant has been settled out of court and a compromise petition has also been filed before the court below along with an application filed by the informant praying to the court below to permit him to compound the offence out of court.;