Nirmaljit Kaur, J. - (1.) This is a petition under Section 482 Cr.P.C. for quashing of F.I.R. No. 125 dated 29.07.2009 under Section 279, 304-A of Indian Penal Code Police Station Garshankar, District Hoshiarpur (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioner on the basis of the compromise dated 03.11.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P-3.
(2.) Complainant - Satpal Singh as well as legal heirs of deceased i.e. Mother - Nisha Rani and father - Satnam Singh are present in Court today. They have filed their respective affidavits, stating therein, that with the intervention of the respectable, a compromise has been effected between the parties and they have no objection, if the F.I.R. is quashed.
(3.) The Full Bench of this Court in the case of Kulwinder Singh and others v. State of Punjab and another, 2007 (3) RCR (Criminal) 1052 : 2007 (3) All India Criminal LR (Pb. & Hry.), 818 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 Cr.P.C. 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.";