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Judgment
Ajai Lamba, J.—This petition has been filed u/s 482, Code of Criminal Procedure, praying for quashing of FIR No. 13 dated 17.1.2011 under Sections 506, 34, Indian Penal Code, Police Station, Sector 36, Chandigarh (Annexure P-1) and subsequent proceedings, on the basis of compromise dated 2.6.2011 (Annexure P-2).
Learned Counsel for Respondent No. 2 states that the disputes between Respondent No. 2 and the Petitioner have been settled. Respondent No. 2 does not want to prosecute the Petitioner.
Learned Counsel for Union Territory, Chandigarh, on the strength of affidavit sworn by Shri B.S. Negi, Deputy Superintendent of Police (South), U.T., Chandigarh, which is already on record, states that the parties have settled the disputes by way of compromise. The said fact has been verified and confirmed. As such, the State would have No. objection to the quashing of the FIR.
Continuance of proceedings would not serve any purpose in law. The complainant is not ready to prosecute the Petitioner.
The petition is, accordingly, allowed.
FIR No. 13 dated 17.1.2011 under Sections 506, 34, Indian Penal Code, Police Station, Sector 36, Chandigarh (Annexure P-1) and subsequent proceedings, are hereby quashed.