V M SOLANKI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) V .M. Solanki and Joginder Singh -petitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No.111 dated 20.6.2013 (Annexure -P.1) registered on the complaint of Baljeet Singhcomplainant (respondent No.2) for the offence under Section 420 IPC at Police Station Dasuya, District Hoshiarpur and all other subsequent proceedings arising therefrom on the basis of compromise dated 23.9.2013 (Annexure -P.2).

(2.) THE FIR has been registered on the complaint of Baljeet Singh (respondent No.2) on the ground that Petitioner No.2, Joginder Singh had cheated the complainant -respondents by inducing that he would get their children appointed at Army Depot, MES, Jalandhar through petitioner No.1 V.M. Solanki, who is working as Administrative Officer. He further told that he would take '5.00 Lacs for appointment of one boy to which the respondents agreed and Joginder Singh, further after talking with V.M. Solanki, called the complainant to Dasuya on 27.5.2012 and told them to get the money ready. In this manner, Rs. 12 Lacs were paid by the respondents to Joginder Singh and both of them gave them assurance that their work would be done very soon. However, neither their children could be appointed nor they returned their amount. In this way, the complainant along with other respondents got registered this case of cheating against the petitioners.

(3.) PETITIONER No.2 and respondent No.2 are known to each other and belong to the same area and due to some misunderstanding between them, the said incident has taken place and the said FIR was on account of political compulsion. Now with the active intervention of their relatives, respectables of the area compromise (Annexure -P.2) has been effected between the parties and the dispute has now been amicably settled. Complainant -respondent No.2 has deposed his affidavit in support of the compromise.