(1.) APPLICATION is allowed and the affidavit of complainant is taken on record. Main case
(2.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 211 dated 31.12.2008 under Sections 420 of Indian Penal Code, P S City Ferozepur, District Ferozepur registered against the petitioner on the basis of the compromise having been arrived at between the parties. Affidavit of the complainant stating therein that a compromise has been effected between the complainant and petitioner has been filed vide aforesaid criminal miscellaneous. A separate statement of the complainant to the same effect has also been got recorded in the Court.
(3.) THE Full Bench of this Court in the case of Kulwinder Singh and others v. State of Punjab and another-2007(3) RCR (Criminal) 1052 has observed as under: THE compromise, in a modern society, is the sine qua non of harmony and orderly behaviour. It is the soul of justice and if the power under Section 482 of the Cr.P.C. is used to enhance such a compromise which, in turn, enhances the social amity and reduced friction, then it truly is finest hour of justice. Disputes which have their genesis in a matrimonial discord, landlord-tenant matters, commercial transactions and other such matters can safely be dealt with by the court exercising its power under Section 482 of the Cr.P.C in the event of a compromise, but this is not to say power is limited to such cases. THEre can never be any such rigid rules to prescribe the exercise of such power.