- (1.) This is a petition for quashing of FIR No.159, dated 23.04.2011, under Sections 380 and 454, IPC, registered at Police Station, Sector 39, Chandigarh, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-4).
(2.) Vide order dated 11.04.2013, this Court had directed the affected parties to appear on 25.04.2013 before the learned Chief Judicial Magistrate, Chandigarh, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send his/her detailed report in that regard along with copies of the statements on or before the date fixed by this Court.
(3.) Learned counsel for the petitioner submits that respondent No.2 is the landlady who had some dispute with the petitioner-tenant and as such, the impugned FIR was registered against the petitioner; that the matter has amicably been sorted out and a compromise has been effected between the private parties and that pursuant to the order dated 11.04.2013 passed by this Court, the parties did appear before the court below and recorded their respective statements. He also submits that the pendency of the FIR and the consequential proceedings would be sheer abuse of the process of the law since the chances of ultimate conviction of the petitioner are bleak.;