Daya Chaudhary, J. - (1.) Petitioner Vijay Kumar @ Vijay Kumar Tinku, who is accused in case FIR No.85 dated 04.05.2013 has approached this Court by way of filing petition under Section 482 Cr.P.C for quashing of said FIR registered under Sections 323, 506 and 354 IPC at Police Station Kurali, District S.A.S. Nagar and all subsequent proceedings arising therefrom on the basis of compromise.
(2.) The dispute between the parties has been settled with the intervention of respectables and common friends and the complainant has no objection in quashing of FIR, in question, as well as other subsequent proceedings arising therefrom.
(3.) While issuing notice of motion on 27.05.2014, the parties were directed to be present before Chief Judicial Magistrate, S.A.S. Nagar for recording of their respective statements with regard to compromise.;