AJAI LAMBA, J. - (1.) THIS petition filed under Section 482 Code of Criminal Procedure prays for issuance of directions to Respondent Nos. 1 to 4 to provide adequate security for protection of life and liberty of the Petitioners from the hands of Respondent No. 5.
(2.) It has been pleaded that Petitioner No. 1 is the owner of land measuring 6 acre 6 kanal and 12 marlas in village Dullewala, Tehsil & District Ferozepur. Respondent No. 6, Chaman Lal, is doing the business of commission agent. The Petitioners executed an agreement to sell the land with Chaman Lal (Respondent No. 6). The Petitioners received Rs.50 lac at the time of execution of agreement to sell. Agreement to sell is dated 26.5.2010. Rs. 47 lac were paid subsequently on different dates. On the date of execution of sale deed, Rs. 97 lac were paid. Allegation is that Respondent No. 6 being the commission agent of the Petitioners, also played a fraud with Petitioner No. 1 and adjusted a sum of Rs. 47 lac in Bahi account.
(3.) BE that as it may, learned Counsel for the Respondent -State has pointed out that parties have entered into compromise. The disputes have been settled, as has been recorded by Inspector/ Incharge, CIA Staff, Ferozepur, in enquiry report dated 23.1.2011, placed on record as Annexure R -2/T. The compromise signed by the Petitioners, of the same date, has been placed on record as Annexure R -1/T, along with reply filed on behalf of Respondent Nos. 1 to 4.;