SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No. 53 dtd. 10/3/2021, under Ss. 420, 468, 471 IPC (Ss. 465, 467 and 120-B IPC added later on), registered at Police Station City Phagwara, District Kapurthala and all subsequent proceedings arising therefrom on the basis of compromise dtd. 30/7/2021.

(3.) Brief facts are that FIR was lodged by Deepak Nayyar. The complainant had entered a rent agreement for three shops- one on ground floor and two on first floor with one Krishna Devi. Satish Kumar (petitioner) was working as an employee in the complainant's shop. Recital was written in 2013 when the complainant extended financial help to the petitioner. As per the allegations, the petitioner hatched a criminal conspiracy conniving with two persons and they procured false, forged document with a view to grab the property and the goods of the business. In the intervening period, the parties compromised the matter and filed present petition.