- (1.) Prayer in the present petition, filed under Section 482 of the Cr.P.C., is for quashing of F.I.R. No. 195, dated 30.05.2005, registered under Sections 420, 406, 506, 120-B, 212 of the IPC, at Police Station Kotwali, Faridabad on the basis of a compromise, arrived at between the parties. Pursuant to the order of this Court dated 7.3.2014, report dated 16.4.2014 from the Civil Judge (Jr. Divn) Faridabad has been received attesting to the fact that the matter has been compromised between the parties. Counsel for the parties have also stated that in fact the matter has been compromised between the parties amicably. Counsel for the State of Punjab has also confirmed this fact and states that there is no other case pending between the parties.
(2.) In Gian Singh v. State of Punjab and another, 2012 4 RCR(Cri) 543, the Hon'ble Supreme Court has discussed in detail the inherent powers of the High Court in quashing criminal proceedings or F.I.R. or complaint where the parties have entered into compromise except the cases which involve offences such as murder, rape dacoity etc. as such offences are not private in nature and have serious impact on the society.
(3.) In view of the above judicial pronouncement I am of the considered opinion that continuation of criminal proceedings between the parties would be an abuse of the process of law and the present compromise is for their benefit and will bring peace and harmony between them. Consequently, the present petition is allowed and F.I.R. No. 195, dated 30.05.2005, registered under Sections 420, 406, 506, 120-B, 212 of the IPC, at Police Station Kotwali, Faridabad, and all subsequent proceedings, emanating therefrom, are quashed.;