S.S. Saron, J. - (1.) THIS petition under Section 482 Code of Criminal Procedure has been filed for quashing FIR No. 45 dated 10.7.1996 (Annexure -P.1) for the offence under Section 420 IPC registered at Police Station Bholath, District Kapurthala.
(2.) A perusal of the FIR dated 10.7.1996 (Annexure -P.1) would show that it has been alleged by the complainant Darshan Singh (Respondent No. 2) that the Petitioner took a sum of Rs. 1.20 Lacs from him for sending his son abroad and since 1992 he neither sent his son abroad nor returned any amount to him till date. The Petitioner had also taken the passport of the complainant. The complainant also incurred a further loss of Rs. 10,000/ -. The complainant had arranged the amount after taking loan at the rate of 2% per month. The Petitioner on being asked to return the amount had been putting of the matter. A compromise was thereafter effected and the complainant - Darshan Singh (Respondent No. 2) deposed an affidavit dated 15.3.2002 (Annexure -P.2) inter alia stating that a compromise had been effected in the Panchayat with the Petitioner and he had received full amount from his legal representatives and he did not want to prosecute the FIR.
(3.) LEARNED Counsel submits that in view of the compromise the FIR is liable to be quashed.;