PUNEET KAPOOR @ BABA Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.383 dated 30.06.2013, under Sections 323/354/34 IPC, registered at police station Sector 17, Chandigarh and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of statement of Palak Sabharwal, respondent No.2 alleging the commission of offences punishable under Sections 323/354/34 IPC by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a settlement has been arrived at between the parties on 01.08.2013. The parties wish to live in peace and harmony and put an end to the acrimony between them. The present petition has been filed on the basis of this compromise.