- (1.) Surta Singh and six othres have filed the instant petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing the FIR No.284 dated 27.12.2002 under Sections 323, 324, 325, 353, 148 and 149 IPC registered at Police Station Sadar, Ropar Tehsil and District Ropar, Punjab (Annexure P-1) in view of the compromise (Annexure P-2) effected with respondent Nos.2 & 3 (injured persons including complainant).
(2.) Pursuant to the order of the preceding date, report has been received from the trial Court along with copies of statements of parties that parties have effected valid compromise. I have heard learned counsel for the parties and perused the case file. Learned counsel for respondent Nos.2 & 3 on instructions from respondent Nos.2 & 3 who are said to be present in person in Court states that parties have effected compromise (Annexure P-2) and, therefore, respondent Nos.2 & 3 have no objection to the quashing of the impugned FIR.
(3.) In appropriate cases, FIR can be quashed on the basis of compromise by exercising power under Section 482 Cr.P.C. even if the offences are not compoundable. It was so held by Full Bench of this Court in the case of Kulwinder Singh and others v. State of Punjab and others, 2007 3 RCR(Cri) 1052. In the instant case, parties have effected compromise. They want to live with peace. There are cross cases between the parties and both the cross cases are compromised. Accordingly, it is a fit case in which the FIR should be quashed.;