- (1.) Present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 356 dated 07.12.2011, under Sections 307, 325, 323,34 IPC, registered at Police Station Zirakpur, District S.A.S. Nagar (Mohali) and all consequential proceedings arising therefrom, on the basis of compromise dated 16.02.2012 (Annexures P/2).
(2.) Learned counsel for the petitioners contended that the occurrence in the present case took place due to misunderstanding and there was no previous enmity. Learned counsel further contended that the parties are residents of same locality and with the interventions of respectables and friends the matter has been settled amicably and the parties are living peacefully.
(3.) 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 Nos.2 and 3, who are present in Court today, states that respondent Nos. 2 and 3 would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed qua the present petitioners.;