VARINDER KAUR PASSI 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. 346 dtd. 22/11/2019, under Sec. 420 IPC and Sec. 8 of the Prevention of Corruption Act, 1988 registered at Police Station City, Kapurthala and all subsequent proceedings arising therefrom on the basis of compromise dtd. 22/7/2021.

(3.) A application was moved by Arun Kumar Sobti for taking action against Varinder Kaur Passi (petitioner). As per the allegations, the petitioner being Chairperson of Freedom Fighter Cell assured to get a job for the wife of the complainant in Punjab National Bank as she had close relations with the politicians and bank officials. An amount of Rs.2,50,000.00 was taken. On failure to get the job, Rs.30,000.00 were refunded.