Punjab-Haryana High Court
Jasbir Grewal & Others vs U.T. Chandigarh & Another on 26 November, 2008
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-8183 of 2008
Date of Decision: November 26, 2008
Jasbir Grewal & Others
.....PETITIONER(S)
VERSUS
U.T. Chandigarh & Another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Nandan Jindal, Advocate, for the
petitioners.
Mr. Sukant Gupta with Mr. Rajiv
Sharma, Advocates, for respondent
No.1.
Mr. Lalit K. Gupta, Advocate, for
respondent No.2.
. . .
AJAI LAMBA, J (Oral)
This petition has been filed under Section 482 Cr.P.C. for quashing FIR No.3 dated 2.1.2008, under Sections 465, 467, 471, 506, 120-B IPC, Police Station, Sector 3, Chandigarh (Annexure P-3).
Learned counsel for the petitioners contends that the issues have been settled by way of compromise.
Learned counsel for respondent No.1, U.T. Chandigarh, states that the factum of compromise has been brought on record of the investigation file. Crl. Misc. No. M-8183 of 2008 [2] Considering the same, appropriate report would be filed before the concerned Magistrate.
In view of the above, the petition is disposed of.
(AJAI LAMBA)
November 26, 2008 JUDGE
avin