BHUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Sections 482 of the Code of Criminal Procedure for quashing of FIR No.170 dated 5.8.2009 registered under Sections 420,465,467,468,471 and 120 -B of the Indian Penal Code at Police Station Malerkotla, District Sangrur, along with all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) PARTIES are present and they have stated that the compromise has been arrived at.

(3.) THE backdrop of the matter is that complainant Ruldu Khan (respondent No.2) had registered the criminal case against the petitioners, who had represented that they were owners of a particular land, though they were not actually the owners and thus the petitioners parted with money on dishonest inducement by the complainant.