SABINA, J. - (1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.240 dated 8.10.2005 (Annexure P-1), under Sections 324/ 431/ 148/ 149 of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Zira District Ferozepur and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) LEARNED counsel for the petitioners has submitted that now with the intervention of the relatives and friends, parties have arrived at a compromise. Respondent No.4, who is present in person along with his counsel, has admitted the factum of compromise between the parties and has submitted that she has no objection in case the FIR is ordered to be quashed. She has tendered her affidavit in this regard on record.
(3.) AS per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Criminal) 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.;