- (1.) Sukhjit Singh and three others have filed the instant petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing the FIR No.56 dated 20.05.2010 under Sections 419, 420 and 120-B IPC registered at Police Station Dera Bassi, District SAS Nagar, (Annexure P-1) in view of the compromise dated 1.9.2010 (Annexure P-2) effected with complainant-respondent No.2. Pursuant to order dated 2.06.2011, report has been received from the trial Magistrate that parties have effected compromise.
(2.) I have heard learned counsel for the parties and perused the case file. Learned counsel for respondent No.2 -- complainant on instructions from respondent No.2 who is said to be present in person in the Court also states that compromise (Annexure P-2) has been effected between the parties and, therefore, respondent No.2 has 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.;