ZAFFAR AHMED Vs. STATE OF U. P.

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.223 dated 15.07.2020 registered under Sections 354, 323 of Indian Penal Code at Police Station Sector 39, Chandigarh (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2).

(2.) The FIR has been registered on the statement of respondent No.2-Rekha Devi on the allegations that the accused-petitioner caught hold her with the bad intention. Now with the intervention of respectable persons, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the trial court/Illaqa Magistrate for getting their statements recorded in support of the compromise. In pursuance of the direction, a report has been received from Judicial Magistrate Ist Class at Chandigarh, stating that the compromise arrived at between the parties is without any pressure or coercion from anyone and the same is genuine one.