- (1.) Rajesh Sood and Aashutosh Sharma, the petitioners have brought this petition under the provisions of section 482 Cr. P.C. for quashing of FIR No. 106 dated 9.9.2011 registered at Police Station Nangal, District Rupnagar for an offence punishable under sections 406, 420 read with section 120-B of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
(2.) On notice of the petition, the complainant, Des Raj, respondent No. 2 alongwith Mr. Rajbir Singh, Advocate has appeared before me. The complainant admits that the matter has been compromised between the parties.
(3.) Compromise brings peace and harmony between the parties to a dispute and restores tranquility in the society. Taking restoration of peace and harmonious relations as the prime concern of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 by this court that even if the 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.;