HARBANS SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure for quashing FIR No. 05 dated 10.1.2003 under Sections 406, 420 IPC registered at Police Station Division No. 1, Jalandhar and all subsequent proceedings arising therefrom on the basis of compromise.

(2.) AS per the FIR, the allegations are that the Petitioner stood guarantor for the financing of one truck with 14 tyres bearing No. PB -13 -E4671 and executed the Hire Purchase Agreement. The accused paid only Rs. 40,860/ - and they had not returned the money in the monthly installments and have induced the complainant to deliver the money as advance for the hire purchase of above said vehicle and caused wrongful loss to the complainant company.

(3.) IN compliance of the order dated 19.1.2011, passed by this Court, a report has been received from the Judicial Magistrate Ist Class, Jalandhar. As per this report, statement of Harbans Singh Chandi, Director M/s Fair Deal General Finance Company has been recorded. Wherein he has stated that the matter has been compromised with the accused and he does not wish to pursue the FIR against the accused. It has also been recorded that, in view of the statement made by complainant Harbans Singh Chandi, the matter has been compromised without any pressure.