Pankaj Purohit, J
1. Heard learned counsel for the parties.
2. By means of the present C482 application, the applicant has put to challenge the Charge Sheet No.204 of 2021 dated 12.05.2021 filed by P.S.
Haldwani, District Nainital in FIR No.0162 of 2021 dated 20.03.2021 under Section 3(1), 3(1)(m) and 3(1)(n) of the Scheduled Caste and Scheduled
Tribe (Prevention of Atrocities) Act, 1989 and cognizance/ summoning order dated 10.08.2021 passed by learned Sessions Judge/Special Judge
SC/ST Act, Nainital in Special Sessions Trial No.8 of 2021 State Vs. Mukesh Chauhan.
3. Along with the present C482 application, a joint compounding application (IA/1/2023) is filed duly supported by separate affidavits by applicant and
respondent No.2-informant.
4. In the compounding application, it has been stated by the parties that they have settled their dispute amicably and the respondent No.2-informant
doesn’t want to pursue with the case anymore.
5. Applicant-Mukesh Chauhan and respondent No.2-Ravindra Kumar are present before this Court, who are duly identified by their respective
counsels. On interaction, respondent No.2-informant categorically stated that the matter is now amicably settled by them and he wants to end the
matter.
6. Learned State Counsel, per contra, expressed certain reservation in view of the Section 3(1), 3(1)(m) and 3(1)(n) of the Scheduled Caste and
Scheduled Tribe (Prevention of Atrocities) Act, 1989 against the applicant.
7. Having considered the submission made by the learned counsel for the parties and on perusal of the compounding application as well as the
documents available on record, this Court is of the view that if the parties do not wish to pursue with the criminal proceedings anymore and they have
settled their dispute amicably, it would not be useful for referring the applicant to Court to face the trial and it would amount to a futile exercise. In
view of the compromise arrived at between the parties, nothing remains to be decided in the present matter.
8. Accordingly, compounding application (IA/1/2023) is allowed. The entire proceedings of Special Sessions Trial No.8 of 2021S tate Vs. Mukesh
Chauhan, pending in the Court of learned Sessions Judge/Special Judge SC/ST Act, Nainital, is hereby quashed. Resultantly, the Charge Sheet
No.204 of 2021 dated 12.05.2021 filed by P.S. Haldwani, District Nainital in FIR No.0162 of 2021 dated 20.03.2021 stands quashed.
9. Accordingly, the present C482 application is disposed of in terms of the compromise.