MUKHTIAR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.192 dtd. 23/10/2023 (P-1), under Ss. 420 and 120-B of the Indian Penal Code, 1860, registered at Police Station, City Kotkapura, District Faridkot, along with all consequential proceedings arising therefrom on the basis of compromise dtd. 11/1/2024 (P-2), entered into between the parties i.e. petitioners as well as respondent No.2.

(2.) Allegations are that despite entering into an agreement to sell a plot measuring 01 Kanal 01 Marla with the complainant and receiving Rs.50,000.00 from him as earnest money, petitioners got the sale deed registered in favour of some other person.

(3.) This Court, while issuing notice of motion on 29/1/2024, passed the following order:-