- (1.) This petition filed under Section 482 Cr.P.C. prays for quashing FIR No.10 dated 14.8.2009 (Annexure P-1) under Sections 498-A, 420, 120-B IPC, registered with Police Station, NRI, District Moga, on the basis of compromise (Annexure P-2).
(2.) Learned counsel for respondent No.2- complainant contends that infact, there is no compromise. Rather, family members of the said respondent are being implicated in false cases and therefore, the only ground for quashing of the FIR and proceedings is non-existent.
(3.) Because the petition prays for quashing of FIR and consequent proceedings on the basis of compromise, the case cannot be considered in view of the stand of the respondentcomplainant.;