FAYAZ AHMAD Vs. U T CHANDIGARH AND ORS
LAWS(P&H)-2014-11-409
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 14,2014

FAYAZ AHMAD Appellant
VERSUS
U T CHANDIGARH AND ORS Respondents


Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED]


JUDGEMENT

- (1.)The contour of the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Puneeta Bains, wife of Kamaljeet Singh Bains respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner-accused Fayaz Ahmad s/o Anayatullah Khan, vide FIR No.121 dated 19.5.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 354 and 354-A IPC, by the police of Police Station Sector 26, Chandigarh.
(2.)During the investigation of the criminal case, good sense prevailed and the parties have amicably settled their dispute, by way of compromise deed dated 27.5.2014 (Annexure P2).
(3.)Having compromised the matter, the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of respectables of both the parties, the misunderstanding has been removed and they have amicably settled their disputes, by virtue of indicated compromise deed (Annexure P2). They have redressed their grievances and have no grudge against each other. The complainant and aggrieved person (respondent No.3) have no objection in case, the criminal case registered against the petitioner, by means of impugned FIR is quashed. On the strength of aforesaid grounds, he sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner described here-in-above.


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