IBRAN @ BRAN Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.21 dated 17.2.2011 (Annexure P-1), registered at Police Station Bassi Pathana District Fatehgarh Sahib under Sections 279/ 337/ 338/ 427 of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioner has submitted that with the intervention of the relatives and respectables of the area, parties have arrived at a compromise Respondent No.2 Satpal and injured Rahul, who are present in person along with their counsel, have admitted the factum of compromise effected between the parties and have stated that they have no objection in case the FIR in question is ordered to be quashed. They have tendered their affidavits on record in this regard.

(3.) As per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 3 RCR(Cri) 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.