JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing FIR No. 98 dated 7.4.1995 under Sections 326, 324, 34 IPC registered at police station Ferozepur.

(2.) THE FIR against the petitioners was registered under Sections 326, 324, 34 IPC on the statement of Chanan Singh complainant. The case against respondent No. 2 was also registered under Sections 326, 324, 34 IPC. The petitioners have sought quashing on the ground that with the intervention of the respectables and in order to bury their dispute, the parties have settled their dispute amicably. The affidavit of the complainant has been placed on record.

(3.) I have considered the submission made by the learned counsel for the parties. The offence under Section 326 IPCs non-compoundable but taking into consideration the circumstance of each case, the High Court exercising the powers under Section 482 Cr.P.C. can allow the compounding of the offence in non-compoundable offences. In State of Karnataka v. L. Muniswamy, AIR 1977 SC 1489, their Lordship has held as under :-