- (1.) Present petition has been filed by Ginder Singh @ Kavi and Sandeep Singh @ Seepa under Section 482 Cr.P.C. for quashing of FIR No. 19 dated 12.03.2012, under Sections 341, 324, 323, 34 IPC (Section 326 IPC added later on), registered at Police Station Sadar Faridkot, District Faridkot on the basis of compromise dated 28.08.2012 (Annexures P/2).
(2.) Learned counsel for the petitioners 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 non compoundable offence.
(3.) Learned counsel for respondent No.2-complainant, who is present in Court today, state that the complainant would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed.;