RAM CHAND GUPTA - (1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.109 dated 16.11.2011 under Sections 324 read with Section 34 of Indian Penal Code (326 IPC added later on), registered at Police Station Kulgari, District Ferozepur, Annexure P-1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered into between the parties.
(2.) I have heard learned counsel for the parties and have gone through the record. It has been stated by learned counsel for the parties that dispute between the parties has since been amicably settled due to intervention of respectable persons and relatives from both the sides. Respondent No.2 - complainant also appeared in person with his counsel and filed reply by way of affidavit admitting the factum of compromise and stating that he is having no objection if the FIR and consequential proceedings are quashed. In appropriate cases, FIR can be quashed on the basis of compromise by exercising power under Section 482 Cr.P.C., even if the offences are non-bailable/non-compoundable.
(3.) IT was so held by Full Bench of this Court in the case of Kulwinder Singh v. State of Punjab, 2007(3) RCR (Crl.) 1052.;