Gurdeep Singh vs State Of Ut And Another

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking quashing of FIR No.83 dated 08.03.2019 under Section 354-C IPC, registered at Police Station Sector 3, Chandigarh and all

subsequent proceedings, on the basis of compromise dated 10.05.2019, which has been arrived at between the parties.

Learned counsel for the petitioner contends that the FIR is an outcome of a misunderstanding between the parties. The allegations in the FIR are that

the petitioner was allegedly peeping in the washroom at Sukhna Lake and the complainant had raised an alarm. The matter has now been

compromised. He has referred to the copy of the compromise which is annexed as Annexure P-2.

Learned counsel for respondent No.2 states that the matter has indeed been compromised.

This Court vide order dated 14.11.2019 had directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements and

send a report as to whether the compromise has been arrived at without any coercion or undue influence. The report of the ACJM, Chandigarh dated

17.02.2020 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties were recorded which

indicates that compromise which has been effected is genuine, voluntary and without undue influence.

The FIR is an outcome of a misunderstanding between the parties which has now been resolved and the matter has been compromised.

In view of the law laid down by the Supreme Court in the case of Narinder Singh vs. State of Punjab 2014 (6) SCC 466, no useful purpose will be

served by continuing the criminal proceedings. Therefore, the petition is allowed and FIR No.83 dated 08.03.2019 under Section 354-C IPC, registered

at Police Station Sector 3, Chandigarh and all consequential proceedings are hereby quashed qua the petitioner(s).