NAVNEET DHIR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner has sought quashing of FIR No. 279 dated 9.7.2010 (Annexure P -1) registered at Police Station Gurgaon Sadar District Gurgaon under Sections 498 -A, 406, 323, 506, 34 of the Indian Penal Code, 1860 ('IPC for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Vide order dated 15.5.2013, parties were directed to appear before the trial court on 18.5.2013 and the trial Court was directed to record their statements and submit its report qua the genuineness of the compromise effected between the parties.

(2.) IN pursuance to the said order, the trial Court, after recording the statements of the parties, has reported that the compromise effected between the parties is genuine and not the result of any pressure or coercion.

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