- (1.) This is a petition under Section 482 of the Code of Criminal Procedure praying for quashing of FIR No. 239 dated 30.11.2010 registered under Sections 323/506/34 IPC at Police Station Sector 3, Chandigarh and all consequent proceedings arising therefrom on the basis of compromise.
(2.) It is contended by the learned counsel for the petitioner that during the pendency of the proceedings pursuant to the FIR, the parties have resolved their differences amicably and in view of this, they do not wish to pursue with the litigation any further.
(3.) On 20.7.2011, this Court directed the parties to appear before the Trial Court and get their statements recorded in support of their claim that the matter has been compromised. Trial Court was also directed to send the report about the factum of compromise and also the fact that such statements were not result of any undue pressure or coercion.;