- (1.) Present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.98 dated 21.5.2012, under Sections 420/468/470/471 IPC, registered at Police Station Chheherrata, District Amritsar, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Learned counsel for the petitioner 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 complainant, states that complainant would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed. Rather it would be in the interest of both the parties in order to live peacefully and harmoniously because of amicable settlement between the parties.;