DEEPA SHARMA & ANR. Vs. STATE & ANR.

JUDGEMENT

(1.) Vide the instant petition, the petitioners have sought to quash the proceedings before the trial court in the case titled as State Vs. Omoha Emmy Don & Ors. in FIR no. 236/2009, registered at PS-Paharganj.

(2.) Ld. Counsel for the petitioners further submits that vide FIR mentioned above, case under Section 419/420/467/468/471/120-B Indian Penal Code, 1860 was registered against the petitioners on the complaint respondent no. 2.

(3.) Vide compromise deed dated 09.04.2010 it was recorded as under:-