- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 30 dated 4.5.2010 under Sections 465/420 IPC, registered at Police Station New Baradari, District Jalandhar on the basis of compromise.
(2.) The present FIR was registered against the petitioner on the statement of complainant. As per FIR, the dispute is with regard to a Maruti Alto Car bearing registration No.PB-08-MA-7904. Petitioner and Baljinder Kaur were earlier married and they purchased the said car on 21.9.2007 from Lovely Autos amounting to Rs.2,80,090/- by paying down payment of Rs.65,000/- and remaining was financed from Mahindra & Mahindra Finance Company. The first instalment of Rs.5490/- was made on 25.9.2010 and total 23 instalments up till 25.8.2009 were cleared. In the month of January 2009 the car was taken by the petitioner. Thereafter, in March 2009 there was a panchayati divorce in between petitioner and Balwinder Kaur and she asked the petitioner to return her car but he did not return the same.
(3.) The petitioner had sold the same to respondent No.2. Baljinder Kaur claimed that she has not given any right to the petitioner to sell the Car and she alongwith petitioner sent 3-4 persons to the house of respondent No.2, who have caused insult and gave abuses to the complainant.;