VISHAL MADAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 for quashing of the FIR No.63 dated 31.3.2007 under Sections 452, 323, 506 and 427 of the Indian Penal Code registered at Police Station Model Town Ludhiana on the basis of compromise (Annexure P-2) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the parties have entered into compromise with the intervention of respectable and friends. Respondent No.2 who is present in the Court along with his counsel has admitted the contents of the compromise (Annexure P-2) and has submitted that he has no objection if the FIR in question is quashed.

(3.) As per the Full Bench judgment of this Court in Kulvinder Singh and others Versus State of Punjab and another 2007(3) R.C.R. (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.