SURINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS is a petition under Section 439(2) Cr.P.C. read with Section 482 Cr.P.C. for cancellation of pre -arrest bail granted by this Court to respondents No. 2 and 3. The facts of the case may be noticed in brief.

(2.) THE petitioner herein is the elder sister of respondent No. 2 and sister -in -law of respondent No. 3 (wife of respondent No. 2). She is a non -resident Indian and came back to India in 1992. It is stated that while she was abroad she used to send money to the family including respondent No. 2 who is an alcoholic. Out of the said money, few properties were purchased. The details of the amount given and the properties purchased have been given in para 2 of the petition.

(3.) AS a measure of settlement a memorandum of understanding between the parties was entered into in the year 2004 but apparently it was not adhered to and that is the reason the FIR in question was registered. Soon after the registration of the FIR with the intervention of some relations a Panchayatnama was allegedly executed on 07.11.2012 indicating resolution of dispute between the parties and this Panchayatnama contained a stipulation by the petitioner that she would not proceed against the respondents and persist with the proceedings and that no action would be initiated against the respondents.