Sabina, J. - (1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.121 dated 28.4.2011 under Section 420 of the Indian Penal Code ('IPC' for short) registered at Police Station Civil Lines District Amritsar (Annexure P1) and all consequential proceedings thereto on the basis of compromise between the parties (Annexure P2).
(2.) LEARNED counsel for the petitioners has submitted that now, with the intervention of relatives and friends, the parties have arrived at a compromise. Respondent No.2, who is present in person along with his counsel, has admitted the factum of compromise and has tendered his affidavit wherein he has stated that he has no objection if the FIR in question is ordered to be quashed.
(3.) AS per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab,, 2007 (3) RCR (Cri) 1052, High Court has power under Section 482 Cr.P.C. to allow the compounding of non -compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.;