KULJEET SINGH ALIAS BHAJJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.121 dated 24.9.2010 under Sections 420/120-B IPC Police Station Sardoolgarh, District Mansa and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.

(2.) THE FIR in question was got registered by respondent No.2 and one Harpal Singh. However, the matter has been compromised due to the intervention of the respectables of the area. Compromise deed (Annexure P-2) has already been placed on record to this effect. THE parties are present in the Court along with their respective counsel. Learned counsel for respondent No.2 has placed on record the affidavits of respondent No.2 as well as Harpal Singh admitting the factum of compromise. As per the said affidavits, respondent No.2 and Harpal Singh have no objection if the FIR in question is quashed. 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 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 Cr.P.C. 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:-

(3.) ACCORDINGLY, the present petition is allowed and FIR No.121 dated 24.9.2010 under Sections 420/120-B IPC Police Station Sardoolgarh, District Mansa and all subsequent proceedings arising therefrom are hereby quashed.