ASHOK KUMAR ALIAS HAPPY Vs. UT CHANDIGARH

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 304 dated 12.12.2008 under Sections 323/325/452/34 of Indian Penal Code, Police Station Sector 26, Chandigarh and all subsequent proceedings arising out of the same which was got registered at the behest of Pali son of Duni Chand respondent No. 2 against the present petitioners on the basis of the compromise having been arrived at between the parties. Copy of the same has been placed on record as Annexure P-2. Separate statements of the complainant as well as the injured/aggrieved parties, namely, Pali (respondent No. 2), Suresh Bala (respondent No. 3), Bindu (respondent No. 4) and Jamana Devi (respondent No. 5) have also been got recorded in the Court to the same effect. Facts of the case, in brief, are that a dispute arose between petitioner No. 1 and 2 and respondents No. 2 to 5 over construction of room adjoining to the room of the petitioners and in this dispute respondent party received the injuries. As such, the present FIR was registered against the present petitioners. Now, with the intervention of the respectables, the matter has since been compromised with the petitioners. The compromise dated 25.02.2010 has been placed on record as Annexure P-2.

(3.) THE compromise has been arrived at between the parties. THE said compromise has been arrived at between the parties without any pressure. Respondents No. 2 to 5 have no objection if the said FIR and all subsequent proceedings arising out of the same are quashed.