NARINDER SINGH 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. 103 dated 20.10.1999 (Annexure P-1), under Sections 420/ 465/ 466 and 467 of the Indian Penal Code ('IPC' for short), registered at Police Station Anandpur Sahib and subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of the relatives and respectables of the area. In fact both the sides had lodged criminal proceedings against each other. Respondent No.2, who is present in Court in person along with her counsel, has admitted the factum of compromise between the parties and has tendered her reply by way of an affidavit, wherein she has submitted that she has no objection in case the FIR is ordered to be quashed.

(2.) AS per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Criminal) 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.

(3.) SINCE the parties have arrived at a compromise and have decided to live in peace, no useful purpose would be served in allowing the criminal proceedings to continue. Accordingly, the present petition is allowed. FIR No. 103 dated 20.10.1999 (Annexure P-1), under Sections 420/ 465/ 466 and 467 IPC, registered at Police Station Anandpur Sahib and all the subsequent proceedings, arising therefrom, are quashed.