PRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No.134, dtd. 28/6/2020, under Sec. 420 IPC, registered at Police Station Nangal, District Rupnagar and all subsequent proceedings arising therefrom on the basis of compromise dtd. 7/9/2021.

(2.) On a complaint received by the Station House Officer, Police Station Nangal, FIR was registered. Brief facts are that allegations in the FIR were that the complainant was duped of Rs.3.00 lakhs by the petitioners on the pretext of getting job as a Peon in the Education Department. The payment was made in cash. The grievance raised was that neither the complainant got appointment nor money was returned.

(3.) On 22/9/2021, the parties were directed to appear before the Illaqa Magistrate/trial court for getting their statements recorded with regard to compromise dtd. 7/9/2021.