- (1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No. 34 of 2003 dated 17.4.2003 (Annexure P-9); summoning order dated 22.5.2004 (Annexure P-10) and all the subsequent proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that during the pendency of the petition, parties have amicably settled their dispute. Learned counsel for the petitioners has further submitted that in terms of the compromise, petitioner No.22 shall withdraw Criminal Appeal No. 529 of 2011 pending before this Court. Respondent No.2, who is present in person along with his counsel, has admitted the factum of compromise (Annexure P-21) effected between the parties and has admitted the contents of his affidavit (Annexure P-22). Respondent No.2 has further submitted that he has no objection in case the complaint in question is ordered to be quashed.
(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.;