- (1.) Ram Phal, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 127 dated 25.03.2012 registered at Police Station Sector 39, Chandigarh for an offence punishable under section 307 of Indian Penal Code and section 25 of the Arms Act alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties. On notice of the petitions, besides State counsel, respondents No. 2 and 3 have appeared before me along with their counsel, Mr. Balraj Singh, Advocate. They have admitted that the matter has been compromised between the parties.
(2.) Vide orders dated 25.7.2012 passed by this court, the parties were directed to appear before learned trial court on 08.08.2012 in order to make statements there with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Chandigarh recorded statements of the parties and submitted his report vide letter dated 11.8.2012. According to him, the parties have compromised the matter.
(3.) Compromise brings not only peace and harmony between the parties to a dispute but restores tranquility in the society. Taking restoration of peace and harmonious relations as the prime concern 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.;