- (1.) This order shall dispose of Crl. Misc. No. M-29032 of 2012 titled 'Dharamvir Toor @ Lucky Toor and another vs. State of Punjab and another' and Crl. Misc. No. M-35620 of 2012 titled 'Jagtar Singh and another vs. State of Punjab and another' as prayer in these petitions is to quash FIR No.50 dated 14.05.2012, registered at Police Station Model Town, Ludhiana, under Sections 457/380 of the Indian Penal Code, along with all consequential proceedings arising from it, on the basis of panchyati compromise dated 23.8.2012 (Annexure P-2) and compromise/affidavit dated 14.9.2012 (Annexure P-3) sworn by respondent no.2-complainant.
(2.) Reply, filed on behalf of respondent no.1 in Court today, is taken on record. Respondent no.2 has not filed reply in spite of having been given opportunity to do so.
(3.) Learned counsel for the petitioners has stated that the case is still pending till date and conviction has not been recorded by the Court. The 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.;