- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No.75 dated 10.05.2011 under Sections 420,/406 IPC, registered at Police Station City Jagroan, Ludhiana (Annexure P-1) on the basis of compromise (Annexure P-2).
(2.) The FIR has been registered on the statement of applicant. As per FIR, applicant read a matrimonial advertisement in 'Rozana Ajit' newspaper in the month of February 2010, for demand of bridgegroom for a Canadian girl. In response to that uncle of the applicant contacted at telephone No.9465905522 and accused No.1 and 2 have told him that their daughter (accused No.3) is permanently settled at Canada, who is visiting India for getting marriage and a boy is required, who could settle at Canada. Accused No.1 invited applicant along with his parents at Gandhi Palace, Bagha Purana. On 20.10.2010, accused No.4 are the applicant that if they have no relations at Canada then they should pay a sum of Rs.3 lacs for marriage with their daughter. On 28.02.2010, the marriage was fixed for 07.03.2010. The ring ceremony was taken place on 04.03.2010 at Bhaga Purana. Thereafter, accused No.1 demand to transfer 12 kanals of land to accused No.1 or Rs.3 lacs in cash. As the information regarding marriage was already convey to all the relatives, in order to save their reputation the applicant arranged Rs. 3 lacs and purchased some stamp papers on 05.03.2010. On 07.03.2010 marriage of the applicant was solemnized with accused No.3. On 24.05.2010 accused No.3 called up the applicant and demanded Rs. 6 lacs which should be paid to her parents i.e. accused Nos.1 and 2 before applying his paper. On 29.05.2010 Rs. 6 lacs were given by the father of the applicant to accused No.1, 2 and 4. After that accused started demanding Rs. 24 lacs. Accused No.3 in collusion with other accused was not clearing anything paper formalities pending with Embassy. On one pretext or other the accused continuing cheated the applicant. In order to cheat the applicant under the false pretext of taking him Canada after his marriage had taken 12 kanalas of land and Rs. 6 lacs and gold jewellery, which was given toaccused No.3 by the applicant and his parents by making a pre-plan.
(3.) On this pretext, the present FIR was registered.;