NIKHIL BHATT Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedNikhil Bhatt under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of FIR No. 13 dated 7.1.2012, registered under Sections 323, 506, 325 & 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Sector 34, Chandigarh and all the subsequent proceedings on the basis of the compromise deed dated 11.12.2014 (Annexure P2).

(2.) VIDE order dated 27.1.2015, a Co -ordinate Bench of 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 statements of the parties. The operative part of the report of the learned Magistrate is reproduced as under: