KULDEEP SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing the FIR No. 437 dated 23.09.2009 under Sections 419, 420, 467, 468, 471 and 120 IPC, registered at P.S. Kotwali Patiala and all subsequent proceedings arising therefrom on the basis of compromise dated 30.11.2010 (Annexure P1)

(2.) BRIEF facts of the case are that the applicant Gurdeep Bedi s/o Sh. Brijinder Singh Bedi purchased the property situated at street No. 19 Guru Nank Nagar Patiala bearing Khewat/Khatauni/ No. 330/545.551 Khasra Nos. 5952/4026/1138/1 (0 -11) 4030/1 and 1138/1 (0 -17) total measuring 1 Bigha 8 Biswas out of which the share of Harinder Singh was 8/28 measuring 0 -8 Biswas and share of Buupinder Singh 6 -3/4/28 measuring 6 -3/4 biswas and out of Khewat/Khatauni No. 327/439 Khasra No. 5753/3960/1111 Mkin (0 -6) Biswas and share of Harinder Singh was 3 -6 share measuring 0 -3 biswas and share of Bhupinder out of this property as 2 -1/4/6 measuring 0 -2/1/4 Biswas and tootal property which was purchased was 1 Bigha 0 Biswas vide registered sale deed dated 25.04.2005 for an amount of Rs. 12,85,000/ -. Gurdeep Singh Bedi and his wife Mrs. Vitesha Bedi had also purchased another property measuring 14 biswas situated in Guru Nanak Nagar Street No. 19 Patiala vide registered sale deed 25.04.2005 bearing Khewat/Khatauni No. 330/545, 551, Khasra Nos. 5952/4026/1138/1 (0 -11), 4030/1138/1 (0 -17) total measuring 1 Bigha 8 biswas out of this property the share of Harinder Singh was 6/28 measuring 0 -6 biswas and the share of Balraj Kaur 0 -3/4/28 measuring 0 -3/4 biswas.

(3.) RESPONDENT No. 2 appeared through Counsel and filed his reply by way of affidavit admitting the factum of compromise and stating that due to intervention of respectable and relatives, the matter has been compromised with the Petitioner and now he is having no objection if the FIR in question with consequential proceedings arising therefrom, is quashed qua Petitioner. Respondent No. 2 -complainant is present in the Court and has identified by his Counsel. The compromise is voluntarily and without any pressure. As per compromise (Annexure P -1), both the parties have settled the dispute amicably as per the conditions recorded in the compromise. Counsel for the Respondent does not dispute the genuineness of the compromise/affidavit (Annexure P -1) annexed with the petition.