- (1.) Jaswinder Singh alias Lawla, Harpreet Singh, Jatinder Kaur and Mani Singh, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 59 dated 22.4.2010, registered at Police Station Sadar Malout, District Sri Muktsar Sahib (Annexure P1) for an offence punishable under sections 148, 323, 324, 452 read with section 149 of Indian Penal Code along with all the subsequent proceedings arising out of the same, on the basis of .. compromise (Annexure P3) arrived at between the parties. Learned counsel for respondents No. 2 to 4 has submitted that the matter has been compromised between the parties. In this regard, he has drawn attention of this court to the affidavit of respondent No. 2 which has been placed on record as Annexure P2.
(2.) Vide orders dated 23.7.2012, passed by this court, the parties were directed to appear before the trial court in order to make statements with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Malout recorded the statements of the parties and submitted his report vide letter dated 12.7.2012. According 8.8.2012 to her, the parties have compromised the matter.
(3.) Compromise brings not only 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) 426 by this court that a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;