- (1.) Petitioners have preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the cross version under Sections 324,323,34 of the Indian Penal Code (IPC' for short) in FIR No. 71 dated 29.3.2011 (Annexure P1 colly) registered under Sections 308,325,323,34 IPC at Police Station Division No.1, Jalandhar on the basis of compromise deed dated 10.9.2011 (Annexure P2) with all consequential proceedings arising therefrom.
(2.) Learned counsel for the petitioners and respondents No. 4 and 5 have submitted that both the parties were facing criminal proceedings in cross cases and now with the intervention of relatives and friends, they have arrived at a compromise. Vide order dated 28.9.2011, the trial Court was directed to record the statement of the parties and report qua the genuineness of the compromise effected between the parties.
(3.) In pursuant to the said order, trial Court has recorded the statement of the parties and has reported that the compromise effected between the parties is genuine. As per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 3 RCR(Cri) 1052, High Court has power under Section 482 Cr.P.C. to allow the compounding of non-compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.;