PURSHOTAM KUMAR Vs. KISHAN LAL @ KRISHAN LAL

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of Complaint No. RBT 304-1/28-01-2005/8.7.2011 dated 2.9.2003 (Annexure P-1) under Sections 420, 504, 506, 34 of the Indian Penal Code,1860 ('IPC' for short), and summoning order dated 11.10.2010 (Annexure P2) as well as all the subsequent proceedings arising therefrom.

(2.) LEARNED counsel for the petitioners has submitted that during the pendency of the petition parties have arrived at a compromise with the intervention of the relatives and respectables. Vide order dated 21.12.2012, the trial Court was directed to record the statements of the parties and send its report qua the 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.