- (1.) In this petition filed under Section 406 of the Code of Criminal Procedure 1973 (for short, "the Code"), the petitioners have prayed that Criminal Case bearing S.C.No.121 of 2011 pending in the Court of J.S. Sidhu, Chief Judicial Magistrate, Chandigarh arising out of FIR No.163 dated 26/10/2006 under Sections 147, 148, 149, 323, 307, 452, 506 of the Indian Penal Code (for short, "the IPC"), be transferred to the Court of competent jurisdiction at New Delhi.
(2.) Petitioner 1 is a fashion designer and is a resident of Chandigarh. Petitioners 2 and 3 are the daughters of petitioner 1. Respondent 2 is the complainant. He is residing in the neighborhood of petitioner 1 and is the son of a retired Judge of the High Court.
(3.) From the facts disclosed in the petition and as communicated to us by learned counsel for the parties, it is apparent that the petitioners and the complainant are educated and respectable citizens, who enjoy high social status. Certain unfortunate incidents relating to pet dogs of the petitioners have dragged them to this court. These incidents took ugly turn which resulted in the lodging of FIR No.163 dated 26/10/2006 under Sections 147, 148, 149, 323, 307, 452 and 506 of the Indian Penal Code at Police Station Sector 3, Chandigarh by the complainant. Since the offences involved in this case are of a personal nature and are not offences against the society, we had enquired with learned counsel appearing for the parties whether there is any possibility of a settlement. We are happy to note that due to efforts made by learned counsel, parties have seen reason and have entered into a compromise. In view of the compromise, we do not wish to narrate the facts of the case. Counsel for the petitioners has filed an application praying for quashing of the said FIR and all consequential proceedings arising therefrom including the final report presented under Section 173 of the Code and charges framed by the trial court. To this application is annexed a compromise deed, which is duly signed by the complainant, his wife, the petitioners and respondents 3, 4 and 5. Paragraph 5 of the compromise deed reads thus: "5. That both the parties agree and assure that henceforth, they would maintain healthy relationship with each other while garnering no ill will or malice against each other. Both the parties have resolved to accord quietus to the proceedings relating to the incident. Both the parties reiterate that there remains no acrimony/grudge between them.";