Punjab-Haryana High Court
Lt. Colonel Vijay Singh Sandhu vs U.T. Chandigarh And Another on 24 May, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-15744 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-15744 of 2013 (O&M)
Date of decision : 24.05.2013
Lt. Colonel Vijay Singh Sandhu
...Petitioner
Versus
U.T. Chandigarh and another
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Karan Singh, Advocate,
for Mr. H.S. Sethi, Advocate,
for the petitioner.
Mr. J.S. Toor, Advocate for U.T. Chandigarh.
Mr. Jaspreet Singh Ahluwalia, Advocate,
for respondent No.2.
JITENDRA CHAUHAN, J. (Oral)
This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.49 dated 16.02.2013, registered under Sections 323, 506 of the Indian Penal Code (for short 'the IPC'), at Police Station Sector 26, Chandigarh, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.
In view of the order passed in CRM-M No.15273 of 2013, of even date, whereby cross FIR No.48 dated 16.02.2013, registered at the behest of petitioner herein, has been quashed, on the basis of the CRM No.M-15744 of 2013 -2- report of the learned Chief Judicial Magistrate, Chandigarh, that the matter stands compromised between the parties, this Court feels that no purpose would be served in keeping the proceedings alive in the present FIR as well.
Accordingly, the present petition is allowed; FIR No.49 dated 16.02.2013, registered under Sections 323, 506 IPC, at Police Station Sector 26, Chandigarh; and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioner.
24.05.2013 (JITENDRA CHAUHAN) atulsethi JUDGE