- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.213 dated 29.11.2011 (Annexure P-1), under Sections 420/ 467/ 468/ 471/ 201 of the Indian Penal Code, 1860 ('IPC' for short) and Sections 71/ 72 of the Information and Technology Act, 2000 (the Act for short) registered at Police Station Dakha District Ludhiana Rural and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioner has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area.
(3.) Respondent No.2 , who is present in person along with his counsel, has admitted the factum of compromise between the parties and has submitted that he has no objection in case the FIR is ordered to be quashed. He has tendered his affidavit in this regard. 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.;