HARMAN SINGH RIKHY Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.0104 dated 18.08.2019, under Sections 406, 498-A IPC, 1860, registered at Police Station Women Cell, Sector-17, Chandigarh and all the subsequent proceedings arising therefrom on the basis of compromise dated 19.03.2021 (Annexure P-2). FIR in question was got registered by complainant-respondent No.2 namely, Simran Kaur and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from Compromise Deed, annexed as Annexure P-2. On the basis of the compromise, the petitioners are praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.

(3.) This Court vide order dated 26.03.2021 directed the parties to appear before the trial Court/Illaqa Magistrate for recording their statements, as contended before the Court, and the Illaqa Magistrate/trial Court was also directed to send its report.