- (1.) This petition filed under Section 482 Cr.P.C. prays for quashing FIR No.52 dated 28.2.2010 under Sections 342, 343, 384, 420, 506, 120-B IPC, Police Station, Division No.7 (Vardhman), Ludhiana city, on the basis of compromise recorded during Mediation and placed on record as Annexure P-3.
(2.) It is a very unfortunate litigation between mother, Sudesh Bhardwaj (respondent No.2) and her son Rahul Bhardwaj (petitioner No.1) and daughter-in-law Sarita Bhardwaj (petitioner No.2). It appears that dispute was referred for mediation. A compromise/ agreement was executed which has been placed on record as Annexure P-3.
(3.) Respondent No.2, Sudesh Bhardwaj is present in Court and states that the petitioners have been misbehaving with her to an extent that she has been given beatings. The terms and conditions of the compromise have not been complied with. Although possession of Ground Floor has been given, however, the goods have been removed.;