- (1.) Petitioner Ved Parkash Terhan and two others have brought this petition under section 482 of the Code of Criminal Procedure for quashing of FIR No. 265 dated 4.9.2001, under sections 420, 467, 468, 465, 471 and 120-B IPC registered at Police Station Civil Lines, Amritsar and all subsequent proceedings arising therefrom.
(2.) Before proceeding further, it is pertinent to mention here that Mr. PBS Goraya states that petitioner no. 1-Ved Parkash Terhan has already expired. Further suffice it to say that there was strained relations between Vani Trehan complainant-respondent no. 2 and her husband Garish Trehan and on that count Garish Trehan had committed suicide and thereupon a case under section 306 IPC was registered against respondent no. 2. Ultimately she was acquitted in that case. In the meantime, two criminal cases were got registered by respondent no. 2 against the petitioners, one under sections 420, 467, 468, 465, 471 and 120-B IPC, the case in hand and other under sections 498A, 342, 506 and 34 IPC vide FIR No. 99 dated 14.5.2000, Police Station Civil Lines, Amritsar. FIR in second case has already been quashed as stated by Mr. Goraya and admitted by Ms. Inderjot Kaur. A copy of the order whereby proceedings were quashed has also been placed on the file. Later on, with the intervention of the common relations of the parties, they had arrived at a compromise and in this regard learned counsel for the petitioners has made reference to order dated 10.11.2006, Annexure P/1 and statements of Ved Parkash Trehan, petitioner and Vani Trehan, respondent No. 2, a perusal of which shows that this case had, in fact, arisen out of the dispute over the property of Garish Trehan, since deceased and now the parties have settled their all disputes before the Lok Adalat.
(3.) In this view of the matter, I feel that no useful purpose will be served if the proceedings before the trial court arising out of the aforesaid FIR are allowed to continue.;