Nirmaljit Kaur, J. - (1.) THIS is a petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 335 dated 14.10.2010 under Sections 148/149/323/325/506 IPC registered at Police Station Sector 5, Panchkula on the basis of compromise entered into between the parties.
(2.) NOTICE of motion. On the asking of the Court, Mr. Amit Rana, learned D.A.G., Haryana accepts notice on behalf of Respondent -State.
(3.) THE FIR was registered against the present Petitioner by Respondent No. 2 -Amarpreet Singh s/o Sh. Kuldeep Singh, alleging therein that the Petitioner has caused injuries to the complainant. Due to the intervention of the respectable persons of the society, the compromise has been effected between the parties. They are now living peacefully. There is no grudge between them. As per the compromise, the complainant Respondent No. 2 -Amarpreet Singh does not wish to pursue the above mentioned FIR against the present Petitioners. The complainant, in person, is present in the Court. The matter having been compromised, it is fit case where there is no impediment in the way of the Court to exercise its inherent powers under Section 482 Cr.P.C for quashing of the FIR.;