LAWS(P&H)-2013-7-74

SUKHWINDER SINGH ALIAS SONU Vs. STATE OF PUNJAB

Decided On July 17, 2013
Sukhwinder Singh Alias Sonu Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 12 dated 14.1.2009, under Section 323, 506, 295, 149, 341 of the Indian Penal Code ('IPC' for short), registered at Police Station Jodhewal, District Ludhiana (Annexure P-1) and all the consequential proceedings arising therefrom on the basis of compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners has submitted that now with the intervention of relatives and friends parties have amicably settled their dispute.

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