DILBAG SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No.19 dated 26.3.2010, under Sections 323/324/452/354/506/149 of Indian Penal Code (in short 'IPC'), Police Station Bullowal, District Hoshiarpur and consequent proceedings arising therefrom on the basis of compromise.

(2.) Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and friends.

(3.) As per the Full Bench judgment of this Court in Kulwinder Singh and others vs. 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.