SARABJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners, accused in FIR No. 223 dated 4.12.2001 under Section 420/34 IPC, have filed this petition for quashing of said FIR on the basis of compromise reached with respondent No. 2, the complainant in this case.

(2.) THE FIR lodged by respondent No. 2 contains allegations that the petitioners alongwith their co-accused had come to his house and spoke about sending complainant's son abroad. His son was asked to arrange Rs. Four lacs, for which he had approached the complainant, whereupon, the complainant arranged the money by selling his property. Allegation is that that Tarlok Nath took Rs. 1 lac from the complainant and Rs. 3,07,000/- was paid to Paramjit Singh and Kulwinder Kaur @ Kinder wife of Paramjit Singh, petitioner Nos. 2 and 3 respectively. They had assured the complainant that money is in their safe custody till son of the complainant reached Italy. It is disclosed that his son was sent to Moscow instead of Italy. The complainant, on coming to know about this, approached the petitioners and their co-accused and asked for refund of the amount. When the complainant did so, petitioner, Paramjit Singh, told him that he was proceeding to Canada and his brother-in-law, Sarabjit Singh, would be responsible in this regard. When the complainant found that the accused persons were making false excuses, he lodged the present FIR.

(3.) NOTICE of this petition was issued to the respondents. Mr. Ashish Grover, Advocate, has appeared on behalf of respondent No. 2, who is also present in Court in person as well.