NEENA SHARMA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No. 134 dated 30.10.2011 (Annexure P-1) under Sections 406/420 of IPC and Section 24 of Immigration Act, registered at Police Station Mataour, District S.A.S Nagar and all the subsequent proceeding arising therefrom, on the basis of compromise dated 19.01.2012 (Annexure P-2).

(2.) Brief fact of the case are that the above said F.I.R was registered at the instance of respondent No. 2 on the ground that the company of Neena Sharma-petitioner had taken Rs. 1 lac from the complainant and his passport on account of sending him to Canada but the complainant was not sent. He further alleged that neither his money nor his passport had been given back by the petitioner.

(3.) However, with the intervention of respectable, the matter has been compromised between the petitioner and respondent No. 2. AS per compromise, petitioner is ready to pay Rs. 1 lac to respondent No. 2. They have settled the dispute and does not want to pursue the above said case. The compromise is without any pressure, coercion, with free will and without any compulsion from any one. Compromise deed is dated 19.01.2012 (Annexure P-2).