RANJIT SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) RANJIT Singh and Satwinder Singh, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No.476 dated 12.11.2012 registered at Police Station Mani Majra, District Chandigarh for an offence punishable under sections 379 and 511 IPC alongwith all the subsequent proceedings arising out of the same on the basis of compromise (Annexure P1).

(2.) WHILE issuing notice of motion, the parties were directed to appear before learned Illaqa Magistrate on 18.2.2013 for getting their statements recorded in support of the compromise. Learned Judicial Magistrate Ist Class, Chandigarh, has sent his report in this regard. He has reported that he had recorded the statements of the parties and has found that their statements are voluntary and without any influence or fear.

(3.) THUS , keeping in view the fact that the parties have settled the dispute and that the settlement between them is just and fair, brought about without undue pressure from any one and that the same would be securing the ends of justice, I accept the petition and quash FIR No.476 dated 12.11.2012 registered at Police Station Mani Majra, District Chandigarh for an offence punishable under sections 379 and 511 IPC along with all the subsequent proceedings arising out of the same.