VICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.240 dated 29.08.2013, under Sections 406/420 IPC and Section 24 of the Emigration Act, registered at police station Nakodar, District Jalandhar and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) THE aforementioned FIR has been registered on the basis of an application dated 29.05.2013 moved by respondent No.2 Tirath Singh alleging the commission of offences punishable under Sections 406/420 IPC and Section 24 of the Immigration Act, 1983.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 03.09.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them. They belong to nearby villages. The present petition has been filed on the basis of this compromise, Annexure P2. It is submitted that no offence punishable under Section 24 of the Immigration Act, 1983 is revealed in the said FIR.