DAVINDER SARPAL Vs. DAVINDER SARPAL

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.121 dated 18.09.2010 (Annexure P-1) under Sections 452, 448, 506, 148 read with Section 149 of Indian Penal Code and Sections 25 and 27 of Arms Act, 1959, registered at Police Station Cantonment, Amritsar, and all other consequential proceedings arising therefrom on the basis of compromise having been entered between the parties.

(2.) I have heard learned counsel for the parties and have gone through the record. It has been stated by learned counsel for the petitioners that dispute between the parties has since been settled due to intervention of respectable persons and relatives from both the sides. It has also been contended by learned counsel for the petitioners that they are on bail and case is still pending before learned trial Court.

(3.) IN appropriate cases FIR can be quashed on the basis of compromise by exercising power under Section 482 Cr.P.C., even if the offences are not compoundable. It was so held by Full Bench of this Court in the case of Kulwinder Singh v. State of Punjab, 2007(3) RCR (Crl.) 1052. Since the parties have amicably settled the matter and compromise has been effected between them due to intervention of the respectable persons and relatives from both the sides, in the interest of harmonious relations between the parties, the present petition is allowed and the impugned FIR No.121 dated 18.09.2010 (Annexure P-1) under Sections 452, 448, 506, 148 read with Section 149 of Indian Penal Code and Sections 25 and 27 of Arms Act, 1959, registered at Police Station Cantonment, Amritsar, alongwith all consequential proceedings qua petitioners Davinder Sarpal, Sanjeev Sarpal, Rahul Sarpal is, hereby, quashed.