GURDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been moved by the petitioner under Section 482 of the Code of Criminal Procedure, seeking quashing of case FIR No.211 dated 26.09.2012, registered at Police Station Sadar Dhuri, District Sangrur, under Sections 382/323/341/506 of the Indian Penal Code, along with all consequential proceedings arising from it, on the basis of compromise dated 30.11.2012 (Annexure P/2).

(2.) Learned counsel for the petitioner has stated that the case is still pending till date and conviction has not been recorded by the Court.

(3.) The 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.