- (1.) The petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.32 dated 25.04.2012 (Annexure P-2), under Section 376D/511 of the Indian Penal Code ('IPC' for short), registered at Police Station City Ahmedgarh, District Sangrur and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Learned senior counsel for the petitioner has submitted that now with the intervention of respectables, the parties have arrived at a compromise.
(2.) Respondent No.2 is present in person along with her counsel and has admitted the factum of compromise between the parties. Original affidavit (Annexure P-3) has been placed on record. Respondent No.2 has further submitted that she has no objection if the FIR in question is ordered to be quashed.
(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.;