- (1.) Present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 22 dated 15.03.2012, under Sections 307, 323, 324, 341, 148, 149 IPC, registered at Police Station Jodhan, Tehsil and District Ludhiana, on the basis of compromise dated 27.06.2012 (Annexure P/3).
(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) 443to 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. 3, on instructions from Gupreet Singh @ Golu, who are present in Court today, states that respondent No. 3 would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed.
(3.) Learned counsel for respondent no. 3 has also handed over an affidavit dated 12.09.2012 of respondent No. 3 to the above effect, which is taken on record.;