- (1.) Quashing of FIR No. 255 dated 2.10.2004 under Sections 419, 465, 467, 468, 471, 420 IPC registered at Police Station Division No.4, Jalandhar, is sought on the basis of compromise dated 15.4.2009.
(2.) The FIR was registered on the statement of complainant/respondent No.2-Satnam Singh. The complainant had executed a Power of Attorney in respect of 6 Marlas of land on 28.8.1996 in favour of petitioner No.1. The same was cancelled on 1.8.2002. Petitioner No.1 sold that property in favour of petitioner No.2 vide sale-deed dated 4.8.2004 with regard to the same land. Petitioner No.3 and accused No.4 Ascharj Lal Bali, since expired, were the attesting witnesses of the said sale-deed. In this background, the FIR (Annexure P1) was registered.
(3.) Subsequently, the challan was presented. After framing the charges, the trial was at the stage of prosecution evidence when the matter has been amicably settled and resolved between the parties. Respondent No.2/complainant has given an affidavit to the Executive Magistrate on 16.4.2009 (Annexure P2) and the original compromise is Annexure P3. Accused No.4 could not join the present petition as he has died. Copy of the Death Certificate is Annexure P4.;