- (1.) Present petition has been filed by the petitioners under Section 482 Cr.P.C. for quashing of FIR No. 191 dated 15.09.2005, under Sections 498-A, 406 IPC, registered at Police Station Mukerian, District Hoshiarpur and all subsequent proceedings arising therefrom, on the basis of compromise .
(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.;