Nirmaljit Kaur, J. - (1.) THIS is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 68 dated 22.07.2010 under Section 323, 324, 326, 34 IPC, P S Sarhali, District Tarn Taran which was got registered by Respondent No. 2 -complainant against the present Petitioners on the basis of the compromise dated 17.09.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P -2.
(2.) COMPLAINANT -Ajaib Singh is present in Court along with his counsel. Complaint filed his reply by way of affidavit. The same is taken on record. As per the said reply, the complainant has no objection if the said FIR is quashed. As per the compromise deed dated 17.09.2010, the matter has been compromised between the parties and the complainant do not want to take any action against the present Petitioner.
(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.;