MANPREET SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of the FIR No. 251 dated 24.12.2009 under Sections 363 and 366 IPC registered at Police Station Phase-8, District Mohali and subsequent proceedings arising out of the above said FIR on the basis of compromise entered into between the parties.

(2.) The FIR was registered against the present Petitioners by Respondent No. 2-Nankoo son of Ram Bharose due to misunderstanding. Now matter has been compromised. As per the compromise, the complainant Respondents No. 2 and 3 do not wish to pursue the above mentioned FIR against the Petitioners. Affidavits were also executed affirming the factum of compromise and the same are placed on record as P-1 and P-2. Respondents No. 2 and 3 are present in the Court in person. Separate statements of Respondents No. 2 and 3 have also been recorded. It is duly stated by them that the matter has been compromised and they have no objection, if the said FIR is quashed.

(3.) The Full Bench of this Court, in the case of Kulwinder Singh and Ors. v. State of Punjab and Anr.,2007 3 RCR 1052 has held that 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 Code of Criminal Procedure is used to enhance such a compromise which, in turn, enhances the social amity and reduces friction, then it truly is "finest hour of justice". Disputes which have their genesis not only in matrimonial discord but others as well, such compromise deserves to be accepted. It is further held as under: