BAGEECHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No.114 dated 09.06.2013 under Sections 323, 427, 380, 148 and 149 and Section 325 (added later on) of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Ajnala, District Amritsar Rural and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) VIDE order dated 25.09.2013, the Area Magistrate was directed to record the statements of the parties and send its report qua genuineness of the compromise.

(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.