GURMEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, who have been arraigned as accused in the above captioned FIR, have come up before this Court under Sec. 482 CrPC to quash the FIR and all consequential proceedings based on the compromise with the victims.

(2.) The gist of the allegations against the petitioner(s) is that the complainant (respondent No.2 herein) gave a written complaint to SSP, Mohali in the following terms:- He alleged that on 28/10/2020, he read an advertisement about marital prospect in one newspaper, wherein a mobile number was mentioned and when he called on that number, the person claimed that his nieces reside in Canada and for their marriage he has given prospect in India. After further communication, the person who had advertised, claimed that the girls have liked his sons for marriage proposals. Later on he received a call that his son has been kidnapped and ransom has been demanded and under that pretext they took Rs.1,50,000.00 from him. They kept on defrauding him on one pretext on the other. When he realized that he has been cheated then he filed a complaint which lead to the registration of the present FIR. Later on, during the investigation, the police found the involvement of the petitioners herein.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioners have come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).