SURAT SINGH 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. 274 dated 17.10.2011, under Section 406, 420, 467, 468, 471, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Rajpura City, District Patiala (Annexure P-1) and all consequential proceedings arising therefrom in view of settlement/compromise dated 7.1.2012 (Annexure P-2) arrived at between the parties.

(2.) LEARNED counsel for the petitioners has submitted that now with the intervention of relatives and friends, 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.