BARINDER PAL SINGH Vs. STATE OF UNION TERRITORY

JUDGEMENT

(1.) THROUGH the present petition, the petitioner has prayed for quashment of FIR No. 173 dated 24.7.2005 registered under Sections 354/506 and 341 of the Indian Penal Code in Police Station Sector 26, Chandigarh on the basis of compromise deed 4.11.2007 (Annexure P-2) arrived at between the parties.

(2.) LEARNED counsel for the petitioner has stated at the bar that dispute reported vide the aforesaid FIR has been settled amicably between the parties. Copy of compromise dated 4.11.2007 (Annexure P-2) duly signed by the parties has been placed on the record of the case, wherein it has been mentioned that the matter has been patched up between them with the intervention of the respectables of the village; he does not want to pursue the matter further and he has no objection if the FIR in question and subsequent proceedings emanating therefrom are quashed.

(3.) FOR the reasons recorded above, the petition is allowed. FIR No. 173 dated 24.7.2005 registered under Sections 354/506 and 341 of the Indian Penal Code in Police Station, Sector 26, Chandigarh as also the subsequent proceedings emanating therefrom are hereby quashed qua the petitioner. Petition allowed.