- (1.) Sukhdip Singh, Harvir Singh Dhillon and Gurpreet Singh, the petitioners have brought this petition under the provisions of section 482 Cr. P. C. , for quashing of FIR No. 42 dated 20.4.2011, registered at Police Station Mohali, District S. A. S. Nagar (Annexure P1) for an offence punishable under sections 148, 323, 324, 326, 506 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 P2) arrived at between the parties.
(2.) On notice of the petition, respondents No. 2 and 3 alongwith Mr. Kunal Siag, Advocate have appeared before me. They have been identified by Kuldeep Singh, Head Constable, Police Station, Phase I, Mohali. They admit that the matter has been compromised between the parties.
(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 even if a matrimonial offence is non compoundable, a case regarding the same could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;