JUDGEMENT
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(1.) This petition is for quashing of FIR No. 221 dated 26.9.2007 under Section 420 IPC registered at Police Station Bholath, District Kapurthala (Annexure P-1) and P.O. Order dated 6.8.2008 (Annexure P5).
(2.) The complainant Surjit Kumar has alleged that Rs. 3 lacs have been given to the accused Vicky @ Krishan Lal son of Sarwan and Sita Rani wife of Sarwan for sending him abroad in December 2005. After taking the amount the agent failed to send him abroad i.e. Isreal and returned his passport. In this background, the FIR has been registered.
(3.) After presentation of the challan the present petitioner was declared a Proclaimed Offender vide order dated 6.8.2008 (Annexure P5).;
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