- (1.) With this common order, I will dispose of two criminal petitions i.e Crl. Misc.No. M- 32034 of 2011 and as Crl. Misc.No. M- 34064 of 2011 as they are arising out of the similar F.I.R No.277 dated 15.07.2011.
(2.) The present petitions have been filed under Section 482 Cr.P.C. for quashing the FIR No.277 dated 15.07.2011 (Annexure P-1) under Sections 419/420/120-B of IPC, registered at Police Station Sangrur, District Sangrur and all the subsequent proceeding arising therefrom, on the basis of compromise dated 22.09.2011 (Annexure P2).
(3.) Brief facts of the case are that as per the F.I.R, Sunita Devirespondent No. 2/complainant purchased a plot, situated at Haripura resident of Sangrur from Tamana Bansal. One registry was also executed in favour of respondent No. 2 on 09.06.2010 vide vasika No. 973 and all the amount has been received from her. Later one she came to know that the above said sale deed, which was executed by Tamana Bansal was wrong and fake. Tmana Bansal had purchased this plot from Manpreet Singh which was also fake because this plot was in the name of Mandeep Kaur, who died in the year 1988 and therefore Manpreet Singh cannot sell this plot. Manpreet Singh performed second marriage and changed the name of his second wife as Mandeep Kaur and sold this land to Tamana Bansal by hatching a conspiracy. Namberdar Pritam Singh and witness Singla who were witness to the vasika had full knowledge about this fraud. In the above background, F.I.R was registered by respondent No. 2 against the petitioners.;