HARVINDERJIT SINGH Vs. UNION TERRITORY

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.28, dated 23.2.2021, under Sections 376(2) (n)IPC, registered at Police Station, Central Sector 17, Chandigarh and all the subsequent proceedings arising therefrom on the basis of Compromise.

(3.) Fir in question was got registered by complainant-respondent No.2 and the investigation commenced thereon. During the pendency of investigation, the prosecutrix and petitioner got married. Thus, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from the affidavit filed for compromise. On the basis of the compromise, the petitioner is 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.