SANDEEP MONGIA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the FIR No. 11 dated 21.1.2009 registered under Sections 406/420 of the Indian Penal Code ('IPC' for short) at Police Station Division No.6 Ludhiana along with all consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the criminal proceedings in question had arisen out of agreement to sell dated 3.5.2005. The complainant had also filed a civil suit seeking specific performance of the said agreement to sell.

(3.) However, during the pendency of the civil suit, a compromise was effected between the parties and the said suit was dismissed as withdrawn vide order dated 25.7.2011.