- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C" in short) for quashing of FIR No.205 dated 18.11.2007 under Sections 148, 149, 323, 324, 506 of the Indian Penal Code, 1860 ('IPC' in short), Police Station Bawal, District Rewari and all other subsequent proceedings arising thereto on the basis of compromise dated 07.07.2012 (Annexure P-2).
(2.) Vide order dated August 21, 2012, the trial Court was directed to record the statement of the parties and send its report qua genuineness of the compromise. The trial Court after recording the statements of the parties has reported that compromise effected between the parties is genuine.
(3.) As per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 3 RCR(Cri) 1052, High Court has power under Section 482 Cr.P.C. to allow the compounding of non-compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.;