Surinder Gupta, J. - (1.) THE petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No. 461 dated 10.07.2010 (Annexure P -1), registered for offences punishable under Sections 420, 406, 467, 468, 471 and 120 -B of Indian Penal Code (for short 'IPC') at Police Station City Jind, along with all consequential proceedings arising therefrom, on the basis of the compromise (Annexure P -2).
(2.) AS per the allegations levelled in the FIR, the petitioners had prepared false receipt by copying the signatures of complainant and thereby made a complainant against her to mentally harass her. Learned State counsel has put in appearance on behalf of respondent No. 1 -State. Respondent No. 2 has also put in appearance through his counsel.
(3.) I have heard learned counsel for the parties and perused the case file.;