GURINDER SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Present petition under Section 482 Cr.PC is for quashing of FIR No. 50 dated 15.2.2009 under Sections 379/511 IPC, P.S Sector 17, Chandigarh and the subsequent proceedings on the basis of compromise dated 6.10.2010 (Annexure P-3) arrived at between the parties.

(2.) As per allegations in the FIR, Petitioner was trying to open the car of the complainant and after seeing the complainant, he (Petitioner) started running while jumping from the back wall of petrol pump and was apprehended with the help of staff members of the complainant.

(3.) Vide order dated 11.10.2010, this Court directed the learned trial Court to send report with regard to compromise in pursuance of which, a report/letter dated 10.11.2010 has been received from the CJM, Chandigarh which is taken on record as Mark-A. It is stated in the report that the complainant has arrived at a compromise with the accused-Petitioner and he has no objection if the aforesaid FIR is quashed on the basis of compromise.