- (1.) Petitioners, namely, Jaspreet Singh, Harmesh Singh and Keshar Singh, have filed this petition under Section 482 Cr.P.C. for quashing of First Information Report (for short 'FIR') No.83 dated 29.09.2010, under Sections 323, 324 and 325 read with Section 34 of Indian Penal Code (for short 'IPC') registered at Police Station Sohana, on the basis of compromise effected between the parties. Notice of motion was issued in the case on 28.05.2014 and parties were directed to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was also directed to send a report in this regard along with statements of the parties.
(2.) In response to the said directions issued by this Court, a report in this regard has been received, which is on record wherein factum of compromise has been affirmed. It has been mentioned in the report that the compromise effected between the parties is voluntary and the same is as per free will without any pressure or coercion. Complainant-respondent No.2 Gurjant Singh, who is only injured, has specifically stated in his statement that he has no grouse against the accused persons and has no objection in quashing of the FIR and other proceedings.
(3.) Since the parties have compromised their dispute and in view of the compromise arrived at between the parties, no purpose would be served in case proceedings are continued as it would amount to wastage of precious time of the Court as the complainantinjured is not going to support the case of the prosecution and as such continuation of proceedings would be a futile exercise. It has been held by Hon'ble the Apex Court as well as by this Court in various judgments that this Court has power under Section 482 Cr.P.C. to quash the proceedings if there is a compromise between the parties and the purpose is to secure the ends of justice or same is in the interest of parties. It has also been held by the Larger Bench of our own High Court in Kulwinder Singh and others vs. State of Punjab and others, 2007 3 RCR(Cri) 1052, that the High Court has wide power to quash the proceedings even in non-compoundable offences, notwithstanding the bar under Section 320 of the Criminal Procedure Code in order to prevent abuse of the process of Court or to secure the ends of justice.;