DINESH GUPTA Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) In deference to the order dated 23.4.2015, learned Counsel for respondent No.2 complainant/Society has produced a resolution passed by the said Society whereby Shri Rashminder Bir Singh, complainant/lodger of the impugned FIR, who happens to be the President of the Society has been duly authorized by the Society to pursue the litigation on its behalf.

(2.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 421 dated 20.9.2012, registered under Sections 380, 420, 467, 468, 471 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Civil Lines, Amritsar City (Annexure P-1) and all the subsequent proceedings on the basis of the compromise deed dated 20.8.2013 (Annexure P2).

(3.) Vide order dated 13.2.2015, a Coordinate Bench of this Court has directed the parties to get their statements recorded before the trial court. The learned trial court was also directed to send its report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.