(1.) VIDE this order, above mentioned three petitions would be disposed of as the petitioners have sought quashing of FIR No. 1 dated 21.1.2012, under Section 406, 498A of the Indian Penal Code ('IPC' for short), registered at Police Station 'D' Division, Amritsar and all the subsequent proceedings arising therefrom. Learned counsel for the petitioners as well as counsel for respondent No. 2 have submitted that the matter was referred to Mediation and Conciliation Centre. Parties have amicably settled their dispute.
(2.) AS per the settlement, petitioners were required to pay Rs. 3,50,000/ - to respondent No. 2. Today, learned counsel for the petitioners has handed over a draft to the tune of Rs. 3,50,000/ - to respondent No. 2, who is present in person. A photocopy of the draft has been placed on record.
(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.