- (1.) Jarnail Singh, Surinder Kaur and Babanjit Singh, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 56 dated 28.7.2012, registered at Police Station Dhanaula, Tehsil and District Barnala (Annexure P1) for an offence punishable under section 406 of Indian Penal Code with all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) Besides State counsel, respondent no. 2 represented by her counsel, Mr. Ramandeep Singh, Advocate is appearing before the court. She has been identified as complainant of the case by Gurjant Singh, ASI, Police Station Dhanaula, District Barnala. Respondent No.2 has also filed her affidavit asserting that the matter stands compromised between the parties.
(3.) Compromise not only brings 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) 426by this court that a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;