Nirmaljit Kaur, J. - (1.) THIS is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 292 dated 20.05.2009 under Sections 323, 324, 332, 427, 34 of Indian Penal Code, P S Sadar, Karnal (Annexure P -1) which was got registered by Respondent No. 2 -complainant against the present Petitioners on the basis of the compromise dated 25.07.2009 arrived at between the parties. Copy of the same has been placed on record as Annexure P -2.
(2.) VIDE order dated 26.11.2010, the parties were directed to appear before the trial court on 15.12.2010 and make statements regarding the matter having been compromised. Report from the trial Court was also called for. In pursuance to the same, the District and Sessions Judge, Karnal, vide his letter dated 17.12.2010 has forwarded the report of the trial Court. As per the report submitted by Additional Chief Judicial Magistrate, Karnal, it is evident that the parties have genuinely arrived at a compromise and complainants are not interested in further prosecution of the matter against the accused persons.
(3.) THE Full Bench of this Court in the case of Kulwinder Singh and Ors. v. State of Punjab and Anr, 2007 (3) RCR 1052 has observed as under: The compromise, in a modern society, is the sine qua non of harmony and orderly behaviour. It is the soul of justice and if the power under Section 482 of the Code of Criminal Procedure is used to enhance such a compromise which, in turn, enhances the social amity and reduced friction, then it truly is finest hour of justice. Disputes which have their genesis in a matrimonial discord, landlord -tenant matters, commercial transactions and other such matters can safely be dealt with by the court exercising its power under Section 482 of the Cr.P.C in the event of a compromise, but this is not to say power is limited to such cases. There can never be any such rigid rules to prescribe the exercise of such power.;