SURINDER SINGH Vs. U T CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 349 dated 5.9.2007 (Annexure P-1), registered at Police Station Sector 39, Chandigarh under Sections 452, 342, 506, 427 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Petitioner has submitted that with the intervention of the relatives and respectables of the area, he has arrived at a compromise with respondent No.2.

(3.) Respondent No.2, who is present in person, has admitted the factum of compromise effected between them and has stated that he has no objection in case the FIR in question is ordered to be quashed. He has tendered his reply by way of an affidavit on record in this regard. Respondent No.2 has placed on record a photocopy of his identity card (original seen and returned).