- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.71 dated 28.11.2009 under Sections 326, 325, 324, 323, 341, 379, 148, 149, 34 IPC registered at Police Station Old Shalley, District Gurdaspur (Annexure P-1) on the basis of compromise between the petitioners and respondent No.2.
(2.) Learned counsel for the petitioners has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise. Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties and has no objection, if the FIR in question is ordered to be quashed. Respondent No.2 has also tendered his short reply by way of affidavit on record in this regard.
(3.) 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.;