- (1.) Balbir Singh, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 139 dated 12.11.2011 registered at Police Station Division No. 3, Jalandhar (Annexure P1) for an offence punishable under sections 457, 380, 447 of Indian Penal Code along with all the subsequent proceedings arising out of the same, on the basis of compromise (Annexure P2) arrived at between the parties.
(2.) Vide orders dated 13.8.2012 passed by this court, the parties were directed to appear before learned trial court in order to make statements there with regard to the compromise arrived at between them. Learned Additional Chief Judicial Magistrate, Jalandhar recorded statements of the parties and submitted her report vide letter dated 23.8.2012. According to her, the parties have compromised the matter.
(3.) Compromise brings not only peace and harmony between the parties to a dispute but restores tranquility in the society. Taking restoration of peace and harmonious relations between the parties and order in the society as the prime concern of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426by this court that even if a 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.;