JASWANT SINGH, J. - (1.) Petitioners, namely, Ravinder Chopra, Vikas Chopra, Bharti and Pooja Chopra have filed the instant petition under section 482 Cr.PC for quashing of FIR No.141 dated 15.11.2014 for offences punishable under Sections 406 and 420 of Indian Penal Code registered with Police Station Division No.4, District Jalandhar and all the subsequent proceedings arising therefrom on the basis of compromise dated 17.12.2015 (Annexure P -2). As per the allegations levelled by the complainant, petitioners cheated him for a sum of Rs.5,32,300/ - on the pretext of sending the son of the complainant and his friend Kamaljeet Singh abroad. Neither they were sent abroad nor their money was returned.
(2.) Upon notice of motion parties were given liberty to approach the learned Illaqa Magistrate by making appropriate application for getting their statements recorded in terms of the compromise and who shall submit its report regarding the genuineness of the compromise.
(3.) Report (Mark -A) in the shape of letter dated 16.5.2016 of learned Chief Judicial Magistrate, Jalandhar duly forwarded by learned District & Sessions Judge, Jalandhar vide letter dated 17.5.2016 has been received wherein it is stated that the parties appeared before that court and suffered statements recorded separately in terms of the compromise thereby stated that the matter between the parties has been compromised and complainant has no objection if the aforesaid FIR and all consequential proceedings are quashed against the petitioners. From the report submitted it is evident that the dispute between the petitioners -accused and the complainant has been amicably resolved by entering into compromise wherein the complainant has stated that he has no objection if the present FIR against the petitioners -accused is quashed. ;