INDERJIT SINGH UPPAL Vs. STATE OF U.T.

JUDGEMENT

(1.) INDERJEET Singh Uppal (petitioner) has filed this petition under Section 482 of the Code of Criminal Procedure (for short 'the Code') for quashing First Information Report No. 95 dated March 17, 2004, registered under Sections 420/467/468/471/120-B of the Indian Penal Code at Police Station Sector 36, Chandigarh, and subsequent proceedings taken thereon.

(2.) AMARJIT Kaur (respondent No. 2-complainant) had lodged this First Information Report. She has filed her affidavit dated May 27, 2004 (Annexure P-2) stating therein that the mis-understanding and mis-construance of the situation has been settled and set to rest, no such issue or imbroglio between the parties sustains in any respect whatsoever. Further that the First Information Report be quashed as she has effected compromise.

(3.) ACCORDINGLY , this petition is allowed and First Information Report No. 95 dated March 17, 2004, registered under Sections 420/467/468/471/120-B of the Indian Penal Code at Police Station Sector 36, Chandigarh, is ordered to be quashed. All the subsequent proceedings arising from this First Information Report are set aside. Petition allowed.