- (1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 211 dated 14.6.2007 under Sections 323,324,326 of the Indian Penal Code,1860 ('IPC' for short), registered at Police Station Tripuri, Patiala (Annexure P-6) and all subsequent proceedings arising therefrom on the basis of compromise dated 8.7.2014 (Annexure P3) arrived at between the parties. Vide order dated 12.8.2014, Appellate Court was directed to record the statements of parties and send its report qua genuineness of compromise effected between the parties.
(2.) In pursuance to the said order, appellate Court, after recording the statements of the parties, has reported that the compromise effected between the parties was without any pressure and coercion.
(3.) Learned counsel for the petitioners has submitted that the FIR in question was liable to be quashed as the parties had amicably settled their dispute. In support of his arguments, learned counsel for the petitioners has placed reliance on the judgment of this Court in Sube Singh and another Vs. State of Haryana and another, 2013 4 RCR(Cri) 102,wherein, following questions were framed for consideration:- "(1) Whether the power exercisable by the High Court under Section 482 CrPC is controlled by Section 320 CrPC or it can be invoked in an appropriate case even if the offences are not compoundable in nature (2) Whether criminal proceedings can be quashed by the High Court in exercise of its power under Section 482 CrPC even after the accused was found guilty and convicted by the trial court though the matter is sub judice before the appellate court -;