- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.73 dated 27.07.2014, under Sections 307, 148, 149 of the Indian Penal Code, 1860 ('IPC' for short) and 25, 27 of Arms Act, 1959 ('Act' for short), registered at Police Station Tarsika, District Amritsar (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise effected between the parties.
(2.) Learned counsel for the petitioners as well as respondent No.2 have submitted that it is a case of no injury. However, now parties have amicably settled their dispute. Respondent No.2 is present in person and has submitted that compromise has been effected between the parties and he has no objection, if the FIR in question is quashed. Respondent No.2 has placed on record his affidavit 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.;