- (1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No.272 dated 29.07.2006 (Annexure P-1) under Sections 406/420 of IPC, registered at Police Station Division No.6, District Jalandhar and all the subsequent proceeding arising therefrom, on the basis of compromise dated 03.05.2011 (Annexure P3) and further seeking quashing of order dated 21.04.2008 (Annexure P-2), passed by the Judicial Magistrate First Class, Jalandhar.
(2.) Brief fact of the case are that the application bearing No. 1975 dated 02.06.2006 was submitted before S.S.P Jalandhar by Narinder Singhrespondent No. 2 on the allegation that the petitioner had cheated him to the tune of Rs. 2,25,000/- on the pretext of sending him to Canada. In the month of December, 2005, complainant along with his father visited the office of petitioner for making arrangement of complainant for going abroad to Canada on study basis. The petitioner demanded Rs. 2,50,000/- form the complainant for sending him abroad. It was further alleged that on 03.12.2005, sum of Rs. 10,000/-, on 05.12.2005, sum of Rs. 70,000/-, on 06.12.2005 sum of Rs. 90,000/- and on 08.12.2005 sum of Rs. 50,000/- and Rs. 5000 without any receipt was given by the complainant to petitioner. The complainant was assured that till 06.01.2006 he will be sent to Canada on study basis. After more than six months, the petitioner had neither sent him abroad nor returned his money. Thereafter, the complainant demanded his money back on which petitioner refused to return the money. In the above background, F.I.R. was registered against the petitioner.
(3.) Thereafter, warrant of arrest was issued by Hon'ble Court against petitioner No. 1 on 06.12.2007 on account of non-appearance.;