TEK CHAND BHALLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C for quashing of an FIR No.218 dtd. 23/9/2021 (Annexure P-1) registered with Police Station Division No.8, Jalandhar under Ss. 406, 465, 467, 468, 471 and 120-B IPC on the basis of compromise dtd. 22/11/2021 (Annexure P-2.

(2.) The learned counsel for the petitioners submits that since it is a private dispute between the parties and they have effected a compromise, no useful purpose would be served to continue the proceedings against the petitioners in furtherance of the registration of the FIR.

(3.) The learned counsel for the State has filed a reply dtd. 2/4/2022, which is already on record, stating therein that a very serious offence has been committed wherein the complainant has been cheated by the petitioners. Reference has also been made to the FIR, as per which, a complaint has also been filed against the petitioners before the authorities under the GST Act, and therefore, the FIR should not be quashed as the petitioners are likely to have committed offences against the State and further investigation would reveal if an offence under the GST Act is made out or not. Therefore, the present FIR cannot be called a private dispute between the parties which can be quashed on the basis of a compromise.