SURINDER SINGH @ SURINDER KUMAR Vs. U T CHANDIGARH

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.48 dated 13.04.2006, under Sections 420/467/468/471/474/120B IPC, registered at police station Sector 3, Chandigarh and all other consequential proceedings arising therefrom on the basis of a settlement noted on 14.09.2006, Annexure P2.

(2.) AFORESAID FIR has been registered on the basis of a written complaint submitted by respondent No.2 through its authorized signatory alleging the commission of offences punishable under Sections 420/467/468/471/ 474/120B IPC by the petitioner.

(3.) THIS Court on 09.05.2014 had directed the affected parties to appear before the learned trial court on 19.05.2014 for getting their respective statements recorded in respect to the abovementioned compromise. Learned trial court was directed to submit a detailed report with regard to the genuineness of the compromise alongwith statements of the parties.