Sahejdeep Singh Jaggi vs U.T., Chandigarh And Another

Sudip Ahluwalia, J

[1] In this petition, the petitioner, who is the accused in F.I.R No.259, dated 20.08.2019, under Sections 279 and 337 of the Indian Penal Code,

registered at Police Station Central Sector-17, Chandigarh (Annexure P-1), has prayed for quashing of F.I.R. with all subsequent proceedings, on the

basis of compromise.

[2]. With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide

Compromise Deed (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the

parties and to report with respect to genuineness of the compromise arrived at between the parties. The Additional Chief Judicial Magistrate,

Chandigarh, vide report dated 05.11.2020, has apprised this Court that the compromise arrived at between the parties is genuine and without any

pressure.

[3]. Respondent No.2 is represented by his Counsel through Video Conferencing, who does not dispute the compromise.

[4]. In view of the report of the Additional Chief Judicial Magistrate, Chandigarh, and in view of the decisions of the Hon'ble Supreme Court in

“Gian Singh Vs. State of Punjab and anotherâ€, 2012(4) RCR (Criminal) 543 and “Narinder Singh and Others Vs. State of Punjab and

Anotherâ€, (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending,

since the complainant has himself compromised the dispute with the petitioner/accused.

[5]. In the circumstances, the present petition is allowed. F.I.R No.259, dated 20.08.2019, under Sections 279 and 337 of the Indian Penal Code,

registered at Police Station Central Sector-17, Chandigarh (Annexure P-1), with all consequential proceedings arising therefrom, is hereby quashed

qua the present petitioner.