INDERJIT SINGH, J. - (1.) This petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.475 dated 30.8.2015 registered for the offences under Sections 279 and 337 IPC at Police Station Mani Majra, Chandigarh and all subsequent proceedings arising therefrom in view of the compromise (Annexure -P.2).
(2.) The FIR has been registered on the statement of complainant - Chander Shekhar on the allegations that the accused -petitioner struck his three wheeler in complainant's motorcycle due to which he received injuries. Now with the intervention of respectable persons, the matter has been amicably settled and compromise has been entered into between the parties, therefore, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate Ist Class, Chandigarh has sent his report dated 12.5.2016 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one.
(3.) Learned Addl. P.P., U.T. Chandigarh, on instructions from the Investigating Officer and learned counsel for complainant -respondent No.2 admit the factum of compromise and submit that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.;