- (1.) Honey @ Gujjar @ Rajinder and four others, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No.151 dated 9.12.2011, registered at Police Station Division No.3, Jalandhar (Annexure P1) for an offence punishable under sections 148, 323, 324, 341 read with section 149 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.) Vide orders dated 27.8.2012, 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 Additional Chief Judicial Magistrate, Jalandhar recorded the statements of the parties and submitted her report vide letter dated 14.09.2012. According to her, the parties have compromised the matter.
(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.;