Paramjeet Singh, J.@mdashPresent petition has been filed u/s 482 Cr.P.C. for quashing of FIR No. 15 dated 08.02.2008, under Sections 406,
498A, 494 IPC, registered at Police Station Samrala and all subsequent proceedings arising therefrom on the basis of compromise dated
07.05.2012 (Annexure P/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.
2. Learned counsel for respondent No. 2 - complainant, on instructions from Gurpreet Kaur-complainant, who is present in Court today, states
that the complainant would have no objection, if the present FIR along with consequential proceedings, arising out of it, are quashed.
3. Respondent No. 2 - Gurpreet Kaur has already filed her affidavit dated 06.08.2012 to the above effect.
4. Consequently, in view of compromise (Annexure P/2) and keeping in view the law laid down by the Hon''ble Apex Court in the case of Madan
Mohan Abbot vs. State of Punjab, 2008 (2) RCR (Cri) 429, by the Full Bench judgment of this Court in the case of Kulwinder Singh and others
vs. State of Punjab and another, 2007 (3) RCR (Crl.) 1052, and judgment of this Court in Bhupinder Kaur''s case (supra) no useful purpose
would be served in prolonging the litigation. Present petition is allowed. FIR No. 15 dated 08.02.2008, under Sections 406, 498A, 494 IPC,
registered at Police Station Samrala and all the criminal proceedings arising out of the said FIR also stand quashed.
