- (1.) Petitioner has preferred this petition under Section 482 of the Code Criminal Procedure, 1973 seeking quashing of the FIR No. 85 dated 8.4.2010 (Annexure P1) registered under Sections 406,420 of the Indian Penal Code ('IPC' for short) at Police Station Division No. 8, Jalandhar with all consequential proceedings arising therefrom.
(2.) Vide order dated 1.3.2012, the trial Court was directed to record the statement of the parties and report qua genuineness of the compromise. In pursuant to the said order, the trial Court, after recording the statement of the parties, has reported that the compromise between the parties was voluntary.
(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.;