ANOOP CHITKARA,J. - (1.)The accused (petitioners herein), after compromising the entire matter with the complainant (respondent No. 2, herein), have come up before this Court under Section 482 CrPC, by invoking inherent powers of this Court, seeking quashing of FIR No. 51 of 2011, dated Mar 15, 2011, under Sections 420 , 406 read with Section 34 of the Indian Penal Code, in the file of Police Station Sadar Bilaspur, Distt. Bilaspur, HP, and all subsequent proceedings, given the compromise arrived at between them.
(2.)The present F.I.R. stands registered based on the information given by the complainant, Kunta Devi @ Nagraju Devi, who stands arraigned as respondent No. 2, and Mr. Dhananjaya Sharma, Advocate, duly represents her.
Whether reporters of Local Papers may be allowed to see the judgment FACTS:

(3.)The gist of the facts apposite to decide the present petition is as follows:
(a) The present FIR (Annexure P-1) was registered based on the information given by complainant Kunta Devi @ Nagraju Devi to the police that the petitioners played fraud upon her by telephonically asking her to deposit sum of rupees eighteen thousand in a particular account number to claim some lottery. On such information the police registered the aforesaid FIR.

(b) Now the complainant has entered into an out of Court compromise with the accused. A copy of the said compromise has been placed on the record as Annexure P-2.

(c) The complainant Nagraju Devi @ Kunta Devi, had put in appearance in Court and made statement on oath that she has compromised the entire matter. The accused/petitioners have also made statements to such effect. The statements have been placed on record.

ANALYSIS AND REASONING:

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