- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have sought quashing of FIR No.112 dated 21.8.2010 (Annexure P-1), under Sections 406/ 498-A of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Mukerian District Hoshiarpur and all the subsequent proceedings arising therefrom on the basis of compromise.
(2.) Learned counsel for the petitioners has submitted that petitioners No.1 and 2 are the father-in-law and mother-in-law of respondent No.2 . Petitioner No.3 is the husband of respondent No.2. Compromise was duly effected between the parties. In pursuance to the compromise, Rs. 5,00,000/- were paid in cash to respondent No.2. With regard to the remaining Rs. 5,00,000/- , a cheque was handed over to respondent No.2. However, thereafter, respondent No.2 had backed out from the compromise.
(3.) Learned counsel for respondent No.2, on the other hand, has submitted that the cheque in the sum of Rs. 5,00,000/- could not be encashed by respondent No.2 as the same was un-dated. Learned counsel has further submitted that a joint account had been opened by petitioner No.3 and respondent No.2 with regard to 'child tax benefit'. Petitioner No.3 had been withdrawing the said 'child tax benefit' and for repayment of the same, respondent No.2 would held liable by the Government as the payment was made vide cheques in her name but the amount was deposited in the joint account of petitioner No.3 and respondent No.2.;