Kanwaljit Singh Ahluwalia, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of the case FIR No. 23 dated 1.5.2011, registered at Police Station Talwandi Chaudhrian, District Kapurthala, on the basis of a compromise dated 11.5.2011 (Annexure P2).
(2.) IN the present case, FIR was lodged by Parshotam Lal wherein he stated that he intended to settle permanently in United States of America. Petitioner No. 1 Sanjeev Kumar is son of his co -brother, who along with his wife Rupali alias Manju Bala, had assured the complainant that he would be able to obtain a visa for him and ensured his migration and permanent settlement in the United States of America. It was stated that a sum ofRs. 7,00,000 was paid by the complainant to his nephew and his wife. Today, the complainant/Respondent No. 2 is present in Court. He has been identified by Shinder Singh, Assistant Sub Inspector, Anti Fraud Squad, Kapurthala. The complainant has stated that he has received the amount paid by him to the accused/Petitioners.
(3.) LEARNED Counsel for Respondent No. 1 has submitted that the Investigating Agency has verified the compromise and shall submit the cancellation report in the Court of concerned Area Judicial Magistrate within a period of one month from today.;