KULWINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Kulwinder Kaur, the petitioner has filed this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 224 dated 4.12.2011 (Annexure P1) registered at Police Station City, Kapurthala, District Kapurthala, for an offence punishable under section 420/120-B of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

(2.) The predecessor-in-interest of the petitioner owned the land in question. He executed an agreement regarding its sale but did not get the sale deed executed. A civil suit was brought and the said suit was decreed and the sale deed was got executed in favour of decree holder by the court. By that time the predecessor-in-interest of the petitioner had died and the property in the revenue record was mutated in favour of the petitioner and another. They took loan on the security of that land and that is the reason for registration of this case.

(3.) The FIR is sought to be quashed on the ground of compromise. A written compromise between the parties is placed on record as Annexure P3 where it is shown that the matter stands settled between them. Gurpreet Singh, attorney of Narinder Singh, respondent no.2, has filed reply to the petition admitting the factum of compromise of the matter and settling of all the pending issues with the petitioner.