- (1.) The instant petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners namely Sapna, Surinder Kumar, Suneha, Jyoti and Pardeep Kumar, for quashing of FIR No. 163 dated 09.09.2006 registered under Sections 420, 406, and 120-B IPC at Police Station City Ferozepur, Distt. Ferozepur (Annexure P-1), on the basis of compromise (Annexure P-2), annexed with the petition.
(2.) As per the allegations in the FIR, the accused petitioners demanded Rs.10,00,000/- for sending son of the complainant to America. All documents like passport size photo and attested copies of certificates were given to the accused persons. But still the son of the complainant was not sent abroad. As per the allegations, cheque of the amount in dispute was paid to the complainant, but the same could not be encashed.
(3.) Learned counsel for the petitioners submits that the dispute between the parties was pertaining to transaction and on the basis of allegations mentioned in the complaint, the said FIR was registered. Subsequently, dispute between the parties was settled by way of compromise. The compromise (Annexure P-2) has been signed by both the parties as well as other respectables and relations of the parties.;