Punjab-Haryana High Court
Sukhdev Singh @ Sukhi vs Union Territory on 11 February, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
CRM No. M-1072 of 2010
-1-
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CRM No. M-1072 of 2010 (O&M)
Date of Decision :11.2.2011
Sukhdev Singh @ Sukhi
.......... petitioner
Versus
Union Territory, Chandigarh & others
...... Respondents
CORAM : HON'BLE Ms. JUSTICE RITU BAHRI
Present : Mr. R.K. Chugh, Advocate
for the petitioner.
Ms. Ashima Mor, APP for UT, Chandigarh.
Mr. Rajesh Narang, Advocate
for respondents No.2 & 3.
****
RITU BAHRI, J. (ORAL)
Present petition has been filed under Section 482 Cr.P.C. for quashing FIR No. 291 dated 10.11.2009 under Sections 323, 308, 506, 34 IPC registered at Police Station Sector 11, Chandigarh and all subsequent proceedings arising therefrom on the basis of compromise (Annexure P-2).
Learned State counsel on instructions from SI Ajit Kumar has stated that the parties have compromised the matter.
Complainant / respondent No. 2 is present in the Court and has submitted his affidavit. As per affidavit, the parties have compromised the matter and he has no objection if the FIR in CRM No. M-1072 of 2010 -2- question is quashed.
In view of the law laid down by the Full Bench of this Court in the case of Kulwinder Singh and Ors. vs. State of Punjab and another 2007(3) RCR(crl.) 1052, FIR No. 291 dated 10.11.2009 under Sections 323, 308, 506, 34 IPC registered at Police Station Sector 11, Chandigarh and all subsequent proceedings arising therefrom on the basis of compromise are quashed qua the petitioner.
The petition stands disposed of.
11.2.2011 (RITU BAHRI) 'sp' JUDGE