MANOJ VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition is filed for quashing of FIR No. 303, dated 6th August, 2020 under Sections 406, 420, 506, 370, 384 (Section 385 added later on) of the Indian Penal Code, 1860 and Section 24 of the Emigration Act, 1983, registered at Police Station Pundri, District Kaithal and all subsequent proceedings arising therefrom.

(2.) Om Pal made a complaint that was duped by the petitioner of R10,00,000/- approximately, on the promise of sending of his son to America. The petitioner neither returned his money nor was able to send his son to America. Rather his son when sent to Mexico he was kept in camp and thereafter jailed in Georgia for one year.

(3.) The matter was compromised between the parties on 11th January, 2021, hence the present petition for quashing was filed.