- (1.) The petitioners brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 18 dated 26.3.2012 registered at Police Station Nathana, District Bathinda for an offence punishable under sections 307, 323, 324, 341 read with section 34 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, besides State counsel, respondent No. 2 has appeared before me along with his counsel, Mr. S.S.Sivia. He has admitted that the matter has been compromised between the parties. Vide orders dated 25.7.2012 passed by this court, the parties were directed to appear before learned trial court on 09.08.2012 in order to make statements there with regard to the compromise arrived at between them. Learned Additional Sessions Judge (Adhoc), Fast Track Court, Bathinda recorded statements of the parties and submitted his report vide letter dated 31.8.2012 . According to him, the parties have compromised the matter.
(3.) Compromise brings not only peace and harmony between the parties to a dispute but 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 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.;