TEJINDER SINGH BEDI Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) Present petition under Sec. 482 Cr.P.C. has been filed praying for quashing of FIR No.208 dtd. 23/10/2017 (Annexure P-1), under Ss. 406, 420 and 120-B of the Indian Penal Code, registered at Police Station North (Sector 3), Chandigarh along with all consequential proceedings arising therefrom on the basis of affidavit dtd. 13/12/2017 (Annexure P-2) entered into between the parties i.e. petitioners as well as respondents No. 2 and 3.

(2.) This Court on 15/12/2018 has passed the following order:-

(3.) In view of above, let the parties appear before the Court of learned Illaqa Magistrate/trial Court on 10/1/2019 to get their statements recorded with reference to the compromise, if any, entered into between them. Learned Illaqa Magistrate/trial Court is requested to record the statements of all accused, complainant/injured and victim, if any and submit a report along with the recorded statements to this Court before the next date of hearing containing the following information:-