HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 for quashing of the FIR No. 127 dated 4.9.2008, under Sections 406, 498A, 342 and 34 of the Indian Penal Code (in short 'IPC') registered at Police Station City Nawanshahr, District Nawanshahr (Annexure PI) and all the subsequent pro ceedings arising therefrom on the basis of compromise dated 4.12.2009 (Annexure P2).

(2.) Learned counsel for the petitioner has submitted that the parties have entered into compromise with the intervention of rela tives and friends. Respondent No.2 who is present in the Court along with her counsel has admitted the contents of the compro mise (Annexure P2) and has also tendered her affidavit wherein she has stated that she has no objection if the FIR in question is quashed.

(3.) As per the Full Bench judgment of this Court in Kulvinder Singh and Ors. v. State of Punjab and Anr.1 High Court has power under Section 482, CrPC to allow the com pounding 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 matri monial disputes alone.