- (1.) Jasvir Singh and Amrik Singh have filed the instant petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing the FIR No.112 dated 13.06.2011 under Sections 420 and 120-B IPC registered at Police Station Sadar, Jagraon, District Ludhiana (Rural) (Annexure P-1) in view of the compromise (Annexure P-2) effected with respondent No.2 -- complainant who has also furnished affidavit (Annexure P-3) regarding the compromise.
(2.) Respondent No.2 -- complainant is present in person in the Court. He has been identified by ASI Nihal Singh who has come to assist the State counsel. Respondent No.2 states that he has effected compromise (Annexure P-2) with the petitioners and has also furnished affidavit (Annexure P-3) regarding the compromise and he has no objection if the FIR is quashed.
(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 RecCriR 1052.;