SATISH JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 19 dated 24.1.2011, under Section 420, 467, 468, 471 of the Indian Penal Code ('IPC' for short), registered at Police Station Gobindgarh Mandi, District Fatehgarh Sahib (Annexure P-1) and all the consequential proceedings arising therefrom in view of compromise dated 28.3.2011 (Annexure P-2) arrived at between the parties.

(2.) LEARNED counsel for the petitioners has submitted that during the pendency of the petition, parties have arrived at a 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.