JUDGEMENT
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(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR
No. 53 dated 20.02.2008 under section 420 and 120-B IPC, Police Station
Phase I, Mohali, District SAS Nagar which was got registered by
respondent No. 2 complainant (Nitin Sharma) against the present
petitioners on the basis of the compromise dated 29.12.2010 arrived at
between the parties. Copy of the same has been placed on record as
Annexure P-3.
(2.) In the present case, it is alleged that the accused persons have
defrauded number of persons including the complainant and other persons
who are present in Court today and have filed their affidavit.
In the present case, there are 13 accused persons. Only six
accused/petitioners, namely, Somasundaran Nair, Shamsundaran, Nath alias
Satheesh, Mohd. Navjeen, Satender Kumar and Avatar Singh have filed the
present petition seeking quashing of the said FIR.
(3.) Reply has been filed by the State. As per the said reply, initially
the said FIR was got registered on the complaint of respondent No. 2 Nitin
Sharma. However, during investigation, eight other aggrieved persons came
forwarded and got their statements recorded under Section 164 Cr.P.C
against the accused persons.;
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