- (1.) Gagandeep @ Gaganjit Singh, the petitioner has brought this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 220 dated 21.7.2006 (Annexure P1) registered at Police Station Sector 26, Chandigarh for an offence punishable under sections 147, 148, 323 and 506 read with section 149 of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) On notice of the petition, besides counsel for Union Territory, Chandgiarh, Sunil Kumar, respondent No. 2 alongwith Mr. Sutikshan Sharma, Advocate has appeared before me. He drew my attention to the compromise, Annexure P4 and affirmed that the parties have compromised the matter.
(3.) Compromise brings peace and harmony between the parties to a dispute and restores tranquility in the society. After decision of this court in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 holding that a case regarding a non-compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object, question arose regarding other non-compoundable offences. A Larger Bench of five Honble Judges of this court in Kulwinder Singh and others Vs. State of Punjab and another, 2007 3 RCR(Cri) 1052, has taken the following view in the said matter:- "29. The only inevitable conclusion from the above discussion is that there is no statutory bar under the Cr.P.C. which can affect the inherent power of this Court under Section 482. Further, the same cannot be limited to matrimonial cases alone and the Court has the wide power to quash the proceedings even in non-compoundable offences notwithstanding the bar under Section 320 of the Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice.";