GURDEV SINGH Vs. DALJIT SINGH

JUDGEMENT

(1.) Present petition under Section 482 Cr.PC is for quashing of complaint No. 125 dated 24.3.2001 under Sections 420/467/468/471 IPC as well as summoning order dated 29.8.2003 passed by JMIC, Hoshiarpur on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) In the complaint filed by the Respondent-Daljit Singh, it was averred that the Petitioner-accused had agreed to sell his land for consideration amount of Rs. 1,42,000/-but he had not turned up before the office of Registrar for getting the sale deed executed on the date fixed as he was not having any land in his name. Jamabandi submitted by the Petitioner is alleged to be false and forged one.

(3.) Vide order dated 1.11.2010, this Court directed the learned trial Court to send report with regard to compromise in pursuance of which, a report/letter dated 26.11.2010 has been received from the ACJM, Hoshiarpur, which is taken on record as Mark-A. It is stated in the report that the complainant has arrived at a compromise with the accused-Petitioner and he has no objection if the aforesaid FIR is quashed on the basis of compromise.