Mahesh Grover, J. - (1.) THE Petitioners seek quashing of FIR No. 159 dated 29.4.2011, under Sections 366/376(2)/392/343/506 IPC, registered at Police Station City Palwal. The prayer of the Petitioners cannot be granted for the simple reason that the offence complained of is extremely serious. Learned Counsel for the Petitioners relies on Full Bench judgment of this Court in Kulwinder Singh v. State of Punjab and Ors.,, 2007 (3) RCR (Crl.) 1052. There is no doubt that the power under Section 482 Code of Criminal Procedure can be exercised in order to enhance the peace and reduce friction among the litigating parties, but the Courts cannot shut a blind eye to the commission of offences which are against public morality and which invoke public outrage. Such like offences cannot be permitted to be quashed.
(2.) NO ground to interfere. Dismissed.;