- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 240 dated 13.10.2012 (Annexure P-1), under Sections 420,467,468,471 and 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Faridabad NIT, District Faridabad and all subsequent proceedings arising therefrom in view of the compromise dated 22.10.2012 (Annexure P-2) arrived at between the parties. Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables .
(2.) Respondent No.2 - Mohit Bhatia, who is present in person along with his counsel, has appeared on his own behalf and on behalf of respondent No.3 as attorney and has admitted the factum of compromise between the parties (Annexure P2 ). He has further stated that he as well as respondent No.3 have no objection,if the FIR in question is ordered to be quashed. Special Power of Attorney executed by respondent No.3 in favour of respondent No.2 to appear in this case has been placed on record. Reply on behalf of respondents No. 3 by respondent No.2 has been placed on record.
(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.;