- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners have sought quashing of F.I.R. No. 265 dated 28.10.2012 (Annexure P-1) registered at Police Station Kapurthala City District Kapurthala under Sections 304-A/34 of the Indian Penal Code, 1860 ('I.P.C.' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties. Learned counsel for the petitioners has submitted that the petitioners were running a marriage palace and had engaged the deceased, who were working as sweepers, for cleaning of the sewerage lines. Unfortunately, the deceased died while doing the job. The legal heirs of the deceased have been duly compensated. In fact, the death of the deceased was not on account of any negligence committed by the petitioners but was due to the fact that the deceased died while cleaning the sewerage line due to some poisonous gasses.
(2.) Respondents No. 2 to 6, who are present in person, have admitted the factum of compromise and have stated that they have no objection if the criminal proceedings against the petitioners are quashed. Reply on behalf of respondents No. 2 to 6 is already on record.
(3.) As per the Full Bench judgment of this Court in Kulwinder Singh and others v. 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.;