ANURAG SHARMA Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 231 dated 11.6.2010 under Sections 420/406/467/468/471 IPC Police Station Old Faridabad, Haryana 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. 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.

(3.) THE Full Bench of this Court, in the case of Kulwinder Singh and Ors. v. State of Punjab and Anr., 2007(3) RCR (Cri) 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: