- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 250 dated 10.10.2011 registered at Police Station Civil Line Batala District Gurdaspur under Sections 326, 324, 323, 452, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.
(2.) Learned counsel for the petitioners have submitted that it was a case of version and cross-version. Now with the intervention of the relatives and friends, parties have arrived at a compromise Respondents No.2 and 3, who are present in person along with their counsel, have admitted the factum of compromise effected between the parties and have stated that they have no objection in case the FIR in question as well as cross-case is ordered to be quashed. They have tendered their affidavits on record in this regard.
(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.;