SHAMS U. DIN Vs. UT OF LADAKH

JUDGEMENT

(1.) The instant petition has been filed seeking quashment of FIR No. 28/2023 dtd. 1/3/2023 registered by Police Station, Leh under Ss. 147/148/341/323/506 IPC against the petitioners.

(2.) It seems that during the pendency of the aforesaid proceedings, a compromise was arrived at between the petitioners and the private respondents, therefore, this Court vide its order dtd. 22/12/2023 directed the parties to record their statements before the Registrar Judicial of this Court and in compliance to the said order, their statements have been recorded by the Registrar Judicial of this Court on 27/12/2023 wherein they have admitted that they have settled their dispute amicably and prayed that the impugned FIR may be quashed.

(3.) The question as to whether the proceedings can be quashed on compromise between the parties, is no more res-integra. The Hon'ble Apex Court in Narinder Singh &ors. versus State of Punjab &ors., (2014) 6 SCC 466, framed the guidelines for accepting the settlement for quashing the proceedings or refusing to accept the settlement with direction to continue with criminal proceeding. Paragraph Nos. 29.3, 29.4 and 29.5 are reproduced below:-