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Judgment
Maithani, J
The petitioners Dalveer Singh, Satinder Pal Singh, Simranjeet Kaur and Amaneep Kaur seek quashing of the FIR No.594 of 2023, under Sections 34, 406, 420, 467, 468, 471, 504 and 506 IPC, Police Station Rudrapur, District- Udham Singh Nagar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.
Heard learned counsel for the parties and perused the record.
According to the FIR, the respondent no.3, the informant, was induced by the petitioners to deliver money in the name of visa, travel tickets, etc. But, subsequently, the informant realised that he has been cheated.
Learned counsel for the parties would submit that the parties have amicably settled the dispute.
The petitioner nos. 1 and 3 are personally present. The petitioner nos. 2 and 4 joined the proceedings through video conferencing. The respondent no. 3 (“the informant”) and the respondent no. 4 (“the victim”) are also present before the Court, They all are identified by their respective counsel. They have accepted the compromise.
Having considered all the attending factors, this Court is of the view that it is a case, which may be decided on the basis of amicable settlement between the parties. Accordingly, the petition deserves to be allowed.
Accordingly, the petition is allowed. The FIR No.594 of 2023, under Sections 34, 406, 420, 467, 468, 471, 504 and 506 IPC, Police Station Rudrapur, District- Udham Singh Nagar, is hereby quashed.
The petitioner no.2, Satinder Pal Singh, is in jail. He be released forthwith, if not wanted in any other case.
Compounding Application No. 01 of 2023 stands disposed of, accordingly.