AAQIR ASLAM THOKER Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of FIR No.59, dated 17.3.2019, registered at Police Station I.T. Park, Chandigarh, under Section 376 of Indian Penal Code, 1860 and all subsequent proceedings emanating therefrom on the basis of a compromise effected between the parties.

(2.) Vide order dated 4.9.2019, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Chief Judicial Magistrate (Duty), Chandigarh, has been received, wherein it has been reported that statements of petitioner/accused Aaqir Aslam Thoker and also of complainant Ankita have been recorded to the effect that they have compromised the matter amongst themselves.