RAMESH CHANDER Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedRamesh Chander and Naresh Sharma under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of FIR No. 186 dated 9.5.2014, registered under Sections 323, 325, 341, 354, & 506 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Sector 39, Chandigarh and all the subsequent proceedings on the basis of the compromise (Annexure P2).

(2.) VIDE order dated 13.2.2015, this Court has directed the parties to get their statements recorded before the trial Court. The trial Court was also directed to send its report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.

(3.) IN compliance of the aforesaid order, report has been received from the learned Judicial Magistrate Ist Class, Chandigarh through the learned District and Sessions Judge, Chandigarh along with the copy of the statement of the parties and the order dated 4.3.2015 passed by the learned Judicial Magistrate. The operative part of the order passed by the learned Judicial Magistrate reads as under: