MAMTA SAINI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 91 dated 7.11.2008 under Sections 406, 420 of Indian Penal Code, Police Station Nurpur Bedi, Tehsil Anandpur Sahib and District Roopnagar (Punjab) registered against the petitioner on the basis of compromise dated 27.12.2008 executed between the parties before this Court . As per order dated 17.4.2009, Mr.Harish Goyal, Advocate had put in appearance on behalf of respondents No.2 and 3. Respondents No.2 and 3 were present in the Court and were identified by their counsel Mr.Harish Goyal. It is stated by respondents No.2 and 3 that out of total amount of Rs.7,00,000/-, they have received Rs.4,80,000/-from the petitioner-Mamta Saini. Receipt of above payment is admitted in their affidavit dated 27.12.2008. The same are taken on record.

(3.) THIS Court in the case of Parambir Singh Gill v. Malkiat Kaur reported as 2010(1) RCR (Criminal) 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. Section 420 of the Indian Penal Code is otherwise compoundable with the permission of the Court.