- (1.) Bharat Bhushan Puri, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 35 dated 27.1.2011 registered at Police Station Sohna, District Gurgaon for an offence punishable under sections 419, 420, 467, 468 and 471 read with section 120-B of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) On notice of the petitions, besides State counsel, respondents No. 2 to 7 have appeared before me along with their respective counsel. They have admitted that the matter has been compromised between the parties.
(3.) Vide orders dated 30.7.2012 passed by this court, the parties were directed to appear before learned Illaqa Magistrate on 13.08.2012 in order to make statements there with regard to the compromise arrived at between them. The Judicial Magistrate Ist Class, Gurgaon recorded statements of the parties and submitted his report vide letter dated 17.8.2012. According to him, the parties have compromised the matter. Compromise brings not only peace and harmony between the parties to a dispute but restores tranquility in the society. Taking restoration of peace and harmonious relations as the prime concern of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 by this court that even if a matrimonial offence is non compoundable, a case regarding the same could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;