- (1.) This petition has been filed under Section 482 Cr.P.C for quashing of FIR No.136 dated 16.03.2013 registered under Section 420 IPC at Police Station Sector 34, Chandigarh along with all subsequent proceedings arising therefrom on the basis of compromise. Briefly, the facts of the case are that the said FIR was registered by the complainant-respondent No.2 Surinder Bala against the petitioner alleging that the petitioner took an amount of Rs. 5,50,000/- on the pretext of purchasing flat in the Co-operative Society but it was not purchased and had defrauded the complainant.
(2.) However, during pendency of the proceedings, a compromise was effected between the parties and the amount, in dispute, was returned to the complainant and thereafter, this petition has been filed for quashing of FIR on the basis of compromise. While issuing notice of motion on 08.07.2014, the parties were directed to appear before the Illaqa Magistrate for recording of their respective statements with regard to compromise.
(3.) In response to the said directions, the parties appeared before the Illaqa Magistrate and their statements were accordingly recorded. A report of Illaqa Magistrate along with statements of the parties have been sent to this Court, which are on record, wherein, the factum of compromise has been affirmed. It has also been stated by the complainant that she has no grudge against the accused and the compromise is voluntarily and without any pressure from any side. She has also stated that she does not want to pursue the matter and has no objection in quashing of FIR, in question. Complainant-respondent No.2 Surinder Bala is also present in the Court and has admitted the factum of compromise.;