- (1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure on behalf of petitioners, namely, Aman Bhatia, Rohit Singla and Jimmy Puri, for quashing of F.I.R. No.67 dated 16.04.2011, under Sections 406 and 420 of Indian Penal Code registered at Police Station Mandi Gobindgarh, District Fatehgarh Sahib, on the basis of compromise effected between the parties.
(2.) Allegations in the FIR are that the petitioners had entered into an agreement to sell dated 11.05.2010 for land measuring 16 Bighas 1/2 Biswa i.e., 320 /450 share out of Khewat No.75/123 to 126 comprising in Khasra No.324/1/1 (22-10) and earnest money of '27,00,000/- was paid by the complainant to the petitioners. It was also the allegation in the FIR that at the time of execution of said agreement to sell, there was a passage of 19' width in the eastern side of the property and said recital of 19' wide passage was the basic condition for agreeing to purchase the property. Subsequently, the dispute arose between the parties only because of the passage and the present FIR was registered.
(3.) Learned counsel for the petitioners submits that the dispute was only because of some misunderstanding and with the intervention of the respectables, the dispute has been settled by way of compromise as the land in dispute has been transferred by way of transfer deed dated 16.02.2012 (Annexure P-2). The complainant is not willing to pursue the FIR because of the compromise entered into between the parties.;