Anita Chaudhary, J.@mdashThe instant petition is for quashing of FIR No. 61 dated 14.10.2013 registered under Sections 3(1)(4) of the
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, Police Station Nandgarh, District Bathinda and the consequent
proceedings arising out of the same, on the basis of written compromise arrived at between the parties.
2. Report has been received from the trial Court after statements of the parties was recorded regarding the compromise. The trial Court has
reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent copy of the statements of parties.
3. Learned counsel for the State on instructions submits that petitioner is the only accused and respondent no. 2 is the only aggrieved person in this
FIR.
4. No useful purpose would be served to keep the FIR pending.
5. In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh
and Others Vs. State of Punjab and Another, approved by Hon''ble Apex Court in Gian Singh Vs. State of Punjab and Another, the instant
petition is allowed and the aforesaid FIR and all consequent proceedings conducted on the basis thereof are quashed.
6. Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.
