SUBHASH KUMAR SHARMA 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.84 dated 20.06.2013 under Sections 420, 465, 467 and 120-B of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Division No.2, Pathankot and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioners and respondent Nos.2 and 3 have 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.