NEELAM PATHRIA Vs. GURSHARAN KAUR

JUDGEMENT

(1.) Neelam Pathria, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of complaint No. 332 dated 30.9.2006 (Annexure P1) filed by Gursharan Kaur, the respondent against the petitioner for an offence punishable under section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 read with section 7 of the Protection of Civil Rights Act, 1955 pending in the court of Special Judge, Ferozepur with all the subsequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

(2.) Besides State counsel, respondent no. 2 represented by her counsel, Mr. Joginder Pal Ratra, Advocate is appearing before the court. She has also filed her affidavit asserting that the matter stands compromised between the parties.

(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) 426by this court that a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties to achieve the aforesaid object.