SUNIL VERMA Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) This is a petition under Sec. 482 of Cr.P.C. for quashing of FIR No. 165 dtd. 22/6/2016 registered under Ss. 341, 307, 34 of the Indian Penal Code, 1860 at Police Station Sector 39, Chandigarh and all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) On 1/4/2021, a Coordinate Bench of this Court was pleased to pass the following order:-

(3.) In pursuance of the abovesaid order, a report has been submitted by the Additional Sessions Judge, Chandigarh. The relevant portion of the said report is reproduced hereinbelow:-