- (1.) Ranjit Singh and Avtar Singh, the petitioners have brought this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 129 dated 28.10.2011 registered at Police Station, Sadar Khanna, for an offence punishable under section 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "the Act") and section 506 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 petition, besides learned counsel for the State, Satinder Singh, complainant/respondent No.2 has appeared before me alongwith Mr. Amandeep Singh, Advocate. His affidavit admitting that the matter has been compromised between the parties is on record as Annexure P2. He has been identified as the complainant of this case by ASI Malkiat Singh, Police Station Sadar, Khanna.
(3.) Compromise between the parties resolves their pending disputes which ultimately brings peace and harmony between the warring factions and restores tranquility in the society. Earlier when question arose about quashing of non-compoundable cases about matrimonial offences, it has been held by this court in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426that even if the 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. However, the question arose as to whether quashing of cases for other non-compoundable offences could be allowed and a Larger Bench of five Honble Judges of this court in Kulwinder Singh and others Vs. State of Punjab and another, 2007 3 RCR(Cri) 1052, has taken the following decision in the matter:- "29. The only inevitable conclusion from the above discussion is that there is no statutory bar under the Cr.P.C. which can affect the inherent power of this Court under Section 482. Further, the same cannot be limited to matrimonial cases alone and the Court has the wide power to quash the proceedings even in non-compoundable offences notwithstanding the bar under Section 320 of the Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice.";