- (1.) The present petition has been filed on behalf of Petitioner Nisha for quashing of FIR No. 85 dated 25.6.2010 under Sections 454, 380, 506 IPC registered at Police Station, Goraya district Jalandhar and all subsequent proceedings arising there from on the basis of compromise annexed as Annexure P-2 with the petition. Notice of motion was issued on 17'' December, 2010.
(2.) P. Learned Counsel for the Petitioner submits that Petitioner and complainant-Respondent No. 2 are husband and wife and they have compromised the matter between them. Both are residing together. The complainant has no objection in quashing of the said FIR.
(3.) Complainant Ashok Kumar (Respondent No. 2) is also present in the Court who has been identified by his counsel. On the asking of the Court, he has stated that he has no objection in quashing of said FIR. 3A. After hearing learned Counsel for the parties, I am of the considered view that continuation of impugned criminal proceedings between the parties would be an exercise in futility. The complainant himself does not want to pursue these proceedings and it shall be merely a formality and sheer wastage of precious time of the Court as complainant would not support the case of prosecution in view of compromise between the parties. It would be in the interest of the parties as well as in the large interest of the society, peace and harmony and in order to save both the families from avoidable litigation that the compromise arrived at between them is accepted by this Court.;