RAMSARUP MEENA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Ramsarup Meena, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 41 dated 29.12.2005, registered at Police Station Govt. Railway Police, Abohar, District Muktsar (Annexure P1) for an offence punishable under sections 323, 353 of Indian Penal Code along and section 146 of the Railways Act, 1989 with all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

(2.) Vide orders dated 8.4.2011, passed by this court, the parties were directed to appear before the trial court in order to make statements with regard to the compromise arrived at between them. Learned Judicial Magistrate Ist Class, Gidderbaha recorded the statements of the parties and submitted his report vide letter dated 11.6.2011. According to him, the parties have compromised the matter.

(3.) Compromise not only brings peace and harmony between the parties to a dispute but also restores tranquility in the society. Taking restoration of peace and harmonious relations between the parties and order in the society as the prime concerns of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 by this court that a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object.