- (1.) Karan, Bhinda alias Bhupinder Singh and Akash alias Akshay, the petitioners have brought this petition under the provisions of section 482 Cr. P. C. , for quashing of FIR No. 152 dated 7.12.2011, registered at Police Station Bullowal, District Hoshiarpur (Annexure P1) for an offence punishable under sections 148, 323, 325, 427, 506 read with section 149 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 08.08.2012 passed by this court, the parties were directed to appear before learned Illaqa Magistrate on 21.8.2012 in order to make statements there with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Hoshiarpur recorded statements of the parties and submitted his report vide letter dated 29.8.2012. According to him, the parties have compromised the matter.
(3.) Compromise brings not only peace and harmony between the parties to a dispute but also restores tranquility in the society. Taking restoration of peace and harmonious relations between the parties and order in the society as the prime concerns of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 by 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.;