ASHA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Sec. 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No.33 of 2021, dtd. 3/3/2021, under Ss. 409, 465, 468, 471, 418, 420 and 120-B read with sec. 34 of the Indian Penal Code, registered at Police Station Sarkaghat, District Mandi, H.P. alongwith all consequent proceedings arising out of the said F.I.R., pending before the learned trial Court.

(2.) Briefly stated the facts, giving rise to the present petition, as per the prosecution story, are that respondent No.3 made a complaint before the police alleging therein that the petitioner has taken money from him as well as from respondent No.4 for sending them to abroad. It is further alleged in the complaint that in Singaprore, there was no arrangements of residence and food made by the company in which employment was supposed to be given, as such, they have asked the petitioner to return their money and when the complete alleged amount of money has not been refunded, the instant FIR was lodged. Now, the parties have entered into a compromise, vide Affidavit (Annexure P-2) stating therein that the complainant does not want to pursue the case against the petitioner.

(3.) Learned counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.