MAAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No. 6 dated 8.1.2001 under Sections 420, 467, 468, 471 and 120-B IPC registered at Police Station Jhabhal, on the basis of compromise.

(2.) IN the FIR, it has been alleged that petitioner No. 1 Mann Singh, in connivance with his elder brother Gurcharan Singh (petitioners No. 2), Charan Singh, Member Panchayat (petitioner No. 3) and Nambardar Satnam Singh (petitioner No. 4), fraudulently got registered a mortgage deed in respect of the land of the complainant measuring 10 acres for a sum of Rs. 1.50 lacs. It has been further alleged by the complainant that actually, he did not mortgage his aforesaid land. The complainant also filed a civil suit challenging the said mortgage deed before the Civil Court at Tarn Taran.

(3.) NOTICE of this petition was issued to the respondents. In response thereto, respondent No. 2-complainant has filed reply by way of affidavit, wherein it has been admitted that compromise has been arrived at between the parties. It has been stated that the petitioners have surrendered all of their rights and interest in the land in dispute and a statement has been made before the Civil Court to the effect that the complainant Karam Singh is the owner in possession of the land in question. It has been further stated by the complainant that he has no objection if the FIR in question is quashed.