BHUPINDER SINGH ALIAS Vs. UT AND ANR

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 158 dated 14.08.2010 under Sections 147, 148, 149, 323, 324 of Indian Penal Code, P S Sector 26, Chandigarh which was got registered by Respondent No. 2 -complainant against the present Petitioners on the basis of the compromise dated 10.11.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P-2.

(2.) Complainant-Gurvinder Singh son of Jawinder Singh is present in Court today along with his counsel. Reply filed on behalf of Respondent No. 2 in Court today is taken on record. In para 4 of the reply, it is stated that with the intervention of the principle and close relatives of both the parties, the dispute has been settled amicably vide compromise deed dated 10.11.2010. He has no objection if the said FIR is quashed.

(3.) In the present case, the FIR was registered at the instance of Respondent No. 2. The Petitioners and Respondent No. 2 are the students of the same college. Now, the matter has been amicably resolved between them.