RAVINDER CHADHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 295 dated 29.8.2012, under Section 420, 463, 464, 465, 466, 467, 471, 120 B of the Indian Penal Code ('IPC' for short), registered at Police Station Sohna, Haryana (Annexure P 1) and all the subsequent proceedings arising therefrom on the basis of compromise arrived between the parties.

(2.) LEARNED counsel for the petitioners as well as counsel for respondents No. 4 and 5 have submitted that now the parties have amicably settled their dispute.

(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.