- (1.) This is a petition under Section 482 Cr.P.C. for quashing of criminal complaint 11630 dated 22.12.2009 (Annexure P1) titled as Rajeev Chaudhary v. M L Sharma and another, pending in the Court of Chief Judicial Magistrate, Chandigarh which was filed by the respondent complainant on the basis of the compromise arrived at between the parties. In the present case, the aforesaid said complaint was filed by respondent with the allegations that he is the ex-husband of petitioner No. 2.
(2.) It is also alleged that the complainant has given his ATM Card to petitioner No. 2 and she has misused the same and fraudulently, got withdrew the amount of Rs.1,50,000/- from the Bank through the said ATM card. Petitioner No. 1 M L Sharma, who is father of petitioner No. 2 is present in Court along with his counsel and got his statement recorded that the matter has been compromised. In pursuance to the said compromise, he has handed over a demand draft for a sum of Rs.5,00,000/- bearing No. 596385 dated 25.04.2012 issued by the State Bank of India to respondent Rajeev Chaudhary. In the said statement, he also stated that he withdraws all the allegations made in the present petition in view of the said compromise.
(3.) Complainant-Rajeev Chaudhary is also present in Court along with his counsel and got recorded his statement stating therein that the matter has been compromised. In pursuance to the said compromise,l he has received a demand draft of Rs.5,00,000/- from petitioner No. 1 in Court today. In his statement, he also stated that he withdraws all the allegations made in the complaint and has no objection if the said complaint and subsequent proceedings arising out of the same are quashed.;