- (1.) Present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 93 dated 05.06.2010, under Sections 420, 498-A, 406 IPC, registered at Police Station Moga City, District Moga, on the basis of compromise dated 21.01.2012 (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 noncompoundable offence. Learned counsel for respondent Nos. 2 & 3, on instructions from Subhash Gulati and Sapna, 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.
(3.) Learned counsel for respondent nos. 2 & 3 has also handed over two separate affidavits dated 15.09.2012 of respondent Nos. 2 and 3 to the above effect, which are taken on record.;