LAWS(P&H)-2010-3-123

GURTEJ SINGH Vs. STATE OF HARYANA

Decided On March 26, 2010
GURTEJ SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 94 dated 03.07.2008 under Sections 420, 467, 468, 471, 120-B of Indian Penal Code, Police Station Pinjore, District Panchkula registered against the present petitioner on the basis of the compromise dated 03.06.2009 having been arrived at between the parties. Copy of the same has been placed on record as Annexure P-2. A separate statement of complainant - Vikram has also been got recorded in the Court to the same effect.

(2.) It would be relevant to note the facts of the present case. As per the allegations in the FIR, the complainant had applied for loan in the City Finance and the documents were handed over to the representatives of the Company. Subsequently, the complainant refused to take the loan. Meanwhile, the said documents were misused by the accused persons Anup Thakur and Mohan Thakur. Now, the compromise has been arrived at between the complainant and present petitioner - Gurtej Singh. The present petitioner is not even named in the FIR. As per the compromise (P-2) and the statement made before this Court, the complainant has no objection if the FIR and the subsequent proceedings arising out of the same are quashed qua the present petitioner only.

(3.) This Court in the case of Parambir Singh Gill v. Malkiat Kaur, 2010 1 RCR(Cri) 256 quashed the proceedings against one of the accused on the basis of compromise, whereas proceedings against the other co-accused were allowed to continue.