- (1.) Devender Kumar, the petitioner has brought this petition under the provisions of section 482 Cr. P. C. , for quashing of FIR No. 279 dated 21.10.2011, registered at Police Station City Rajpura, District Patiala (Annexure P1) for an offence punishable under sections 420, 465, 467, 468 and 471 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.) Vide orders dated 24.8.2012, passed by this court, the parties were directed to appear before the trial court in order to make statements with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Rajpura recorded the statements of the parties and submitted her report vide letter dated 28.9.2012. According to her, the parties have compromised the matter.
(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 a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;