TAJINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE present petition has been filed for quashing of F.I.R. No. 269 dated 03.10.2012, under Sections 465, 468, 471 and 419 of Indian Penal Code registered at Police Station Focal Point, Ludhiana, District Ludhiana against the petitioner -Tajinder Kaur on the basis of complaint made by complainant -Urmila Rani. The allegations in the FIR are that petitioner as well as complainant -respondent No. 2 are colleagues and are working in Government Model Senior Secondary School, PAU, Ludhiana. The petitioner picked up identity card and voter card of the complainant and tempered it by putting her own photograph in place of the photograph of the complainant and also by putting signatures upon the same. Thereafter, by using forged documents, an account was opened in the name of complainant in Oriental Bank of Commerce and the petitioner obtained loan from Barclay's Finance Investment, Ludhiana Dhalewal Chowk against said account. A Cheque of the loan amount was deposited in the fictitious account and thereafter, many transactions were there on the same account.

(2.) DURING pendency of the investigation, a compromise was effected between the parties and complainant -respondent No. 2 has no objection in quashing of the FIR and other proceedings arising therefrom.

(3.) VIDE order dated 26.07.2013, a direction was issued by this Court to the parties to appear before the Illaqa Magistrate for recording of their statements with regard to compromise and the trial Court was also directed to send a report along with the statements of the parties.