Daya Chaudhary, J. - (1.) THE present petition has been filed on behalf of Petitioners Dr. Amardeep Singh and Dr. Sunia Singh for quashing of FIR No. 9, dated 17.1.2007 under Sections 406, 420, 120 -B IPC registered at Police Station Division No. 6, Ludhiana and all subsequent proceedings arising therefrom on the basis of compromise.
(2.) NOTICE of motion was issued on 16th March, 2007. Reply on behalf of the Respondent -State is already on record. A demand draft bearing No. 613039265 dated 28th March, 2011 for an amount of Rs. 2 lacs as well as cash amount of Rs. 2 lacs have been given to learned Counsel for the complainant and the same has been handed over to complainant Jagraj Singh who is present in the Court. A photocopy of the demand draft has been placed on record.
(3.) IN view of the settlement arrived at between the parties and the fact that the amount in dispute has been paid to the complainant, he has no objection in quashing of the said FIR as well as the summoning order.;