RAJBIR SINGH Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 1164/2006, registered with PS Kalkaji, New Delhi, under Sections 420 and 120 B IPC.

(2.) Briefly stated, the material facts of this case are that the Respondent No. 2, Shri Sukhwant Singh, lodged a complaint against the Petitioner, Shri Ashok Kwatra and Smt. Rajni Kwatra. According to the Respondent No. 2, he had paid an amount of Rs. 2 lacs to the Petitioner for arranging a 'Visa' to travel to Korea. On the basis of the aforesaid complaint, the impugned FIR has been registered against the Petitioner and other two accused.

(3.) On 17th March, 2007, the Petitioner and the complainant compromised the matter. In accordance with the said settlement the Petitioner had initially paid a sum of Rs. 1 lac by cash and the final instalment of Rs. 1 lac was also paid on 3rd April 2007, as recorded by this Court in its order.