- (1.) Present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 185 dated 05.09.2011, under Section 420 IPC, registered at Police Station Sector 3, Chandigarh, on the basis of compromise (Annexure P/2).
(2.) Learned counsel for the petitioner has handed over a draft amounting to Rs.4,25,000/- to the learned counsel for respondent No.2 in Court today in pursuance of the terms of the compromise (Annexure P/2).
(3.) Learned counsel for the petitioner has relied upon a judgment of this Court in the matter of Bhupinder Kaur vs. State of Punjab and another, 2004 2 RCR(Cri) 443 to contend that there is no reasonable likelihood of the accused being convicted for the offence for the reason that the complainant has compromised the matter with the accused and he is not likely to support the prosecution and from other facts and circumstances available on the record, therefore, it would not be in the interest of justice to decline the prayer for quashing of the FIR on the ground that it would amount to be permitting the parties to compound noncompoundable offence. Learned counsel for respondent No.2-complainant, who is present in Court today, states that the complainant would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed.;