JAI KRISHAN Vs. UNION TERROTORY

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023 for quashing of FIR No. 286 dtd. 4/7/2018 under Sec. 279, 337 IPC and Sec. 338 IPC added later on, registered at Police Station Sector 31, Chandigarh (Annexure P-1) as well as setting aside of the conviction order dtd. 1/5/2023 (Annexure P-2) passed by Judicial Magistrate 1st Class, Chandigarh, where by the petitioner has been convicted and sentenced under Ss. 279, 337, 338 of IPC and all consequential proceedings arising therefrom on the basis of compromise dtd. 22/7/2025 (Annexure P-3), which is stated to have been effected between the parties.

(2.) On 2/9/2025, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 30/9/2025 from District and Sessions Judge, Chandigarh, has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-