- (1.) Sukhwinder Singh and four others, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No.109 dated 20.8.2008, registered at Police Station City, Roop Nagar, District Roop Nagar (Annexure P1) for an offence punishable under sections 420, 465, 467, 468 read with section 120-B IPC along with all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) Vide orders dated 10.9.2012, passed by this court, the parties were directed to appear before the trial court on 20.9.2012 in order to make statements with regard to the compromise arrived at between them. Learned Chief Judicial Magistrate, Rupnagar recorded the statements of the parties and submitted his report vide letter dated 26.9.2012. According to him, the parties have compromised the matter.
(3.) Compromise not only brings peace and harmony between the parties to a dispute but also restores tranquility in the society. Taking restoration of peace and harmonious relations between the parties and order in the society as the prime concerns of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 by this court that a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;