- (1.) This petition has been moved by the petitioners under Section 482 of the Code of Criminal Procedure, seeking quashing of case FIR No.47 dated 6.4.2012 registered under Sections 336/506 IPC (Sections 148/149 IPC added later on) and Sections 25/27 of the Arms Act at Police Station Khanauri, District Sangrur, along with all the consequential proceedings arising therefrom, on the basis of compromise dated 19.5.2012 (Annexure 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 the complainant, on instructions from the complainants, states that complainant would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed.;