- (1.) Petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.40 dated 08.04.2012 registered under Section 379 of the Indian Penal Code, 1860 ('IPC' in short) and Section 411 IPC (added later on), at Police Station Navi Baradari, Jalandhar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.
(2.) Vide order dated 22.08.2012, parties were directed to appear before the trial Court and trial Court was directed to record the statements of the parties and sent its report qua genuineness of the compromise. In pursuance to the said order, the trial Court after recording statements of the parties has reported that the compromise effected between the parties was voluntary.
(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.;