AMANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 96 dated 19.11.2007 under Sections 452, 427, 506, 323, 148, 149 of Indian Penal Code Police Station Dorangla, District Gurdaspur (Annexure P-1) got registered by respondent No. 2 -complainant against the present petitioners on the basis of the compromise having been arrived at between the parties. Copy of the same has been placed on record as Annexure P-2. A separate statement of the complainant has also been got recorded in the Court to the same effect. Complainant Jaswant Singh son of Roor Singh has also filed his affidavit dated 20.05.2010 in Court today stating therein that with the intervention of respectables, he has compromised the matter and he has no objection if the F.I.R is quashed. The same is taken on record.

(3.) THE Full Bench of this Court in the case of Kulwinder Singh and others v. State of Punjab and another-2007(3) RCR (Criminal) 1052 has observed as under: 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 Cr.P.C. is used to enhance such a compromise which, in turn, enhances the social amity and reduced friction, then it truly is finest hour of justice. Disputes which have their genesis in a matrimonial discord, landlord-tenant matters, commercial transactions and other such matters can safely be dealt with by the court exercising its power under Section 482 of the Cr.P.C in the event of a compromise, but this is not to say power is limited to such cases. THEre can never be any such rigid rules to prescribe the exercise of such power.