SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Today physical hearing was held but on request of learned counsel for the petitioner, the matter is taken up by way of hybrid hearing.

(2.) This petition under Sec. 482 Cr.P.C. is filed for quashing of FIR No. 220, dtd. 15/7/2021, under Ss. 406, 420, 506 IPC, registered at Police Station Pehowa, District Kurukshetra and all consequent proceedings arising therefrom, on the basis of compromise dtd. 2/9/2021.

(3.) Brief facts of the case are that complaint was made by Dilbagh Singh [hereinafter referred to as 'complainant'] that he was duped of Rs.32.00 lakhs by the petitioners on pretext of sending him abroad. Neither the complainant was sent abroad nor money returned.