- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 111 dated 07.10.2010 under Sections 406,420 and 120-B IPC, registered at Police Station Ghagga, District Patiala on the basis of compromise.
(2.) Brief facts of the case are that Kulbir Kaur-respondent No.2 is real niece of petitioner No.1-Maghar Singh. The grand son of Maghar Singh namely Gurtej Singh has settled in Cyprus. Petitioner No.1 suggest the respondent No.2 to send her brother-in-law (devar) namely Chamkaur Singh to Cyprus for doing work. A settlement was arrived at Rs.7,80,000/- to send Chamkaur Singh to Cyprus through agent Bobby, who is also in Cyprus. The amount was given in two instalments to the petitioners. After sending Chamkaur Singh to Cyprus the complainant came to know that Chamkaur Singh is not working at Cyprus and as per complainant the amount given by her to settle her brother-in-law has been used by the petitioners. In this background the present FIR has been registered.
(3.) Respondent No.2 appeared through counsel and filed her reply by way of short affidavit admitting the factum of compromise and stating that the petitioners are her close relatives and due to intervention of respectable and relatives, the matter has been compromised with the petitioner and now he is having no objection if the FIR in question with consequential proceedings arising therefrom, is quashed qua petitioner. Respondent No.2-complainant is present in the Court and has identified by her counsel. The compromise is voluntarily and without any pressure. As per compromise both the parties have settled the dispute amicably as per the conditions recorded in the compromise. Counsel for the respondent does not dispute the genuineness of the compromise.;