SABINA,J. - (1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 484 dated 22.7.2011 (Annexure P-1), registered at Police Station Civil Lines, Hisar under Sections 420/ 120-B of the Indian Penal Code, 1860 ('IPC' for short) as well as order dated 22.7.2011 (Annexure P-3) and all the subsequent proceedings arising therefrom.
(2.) LEARNED counsel for the petitioners has submitted that now during the pendency of the petition, parties have amicably settled their dispute. Respondent No.2, who is present in person along with his counsel, has admitted the factum of compromise effected between the parties and has stated that he has no objection in case the FIR in question is ordered to be quashed. He has tendered his affidavit 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 (Criminal) 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.;