KARAMVIR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 31 dated 22.1.2008, under Section 279, 337, 338 of the Indian Penal Code ('IPC' for short) and Section 184 of Motor Vehicles Act, 1988 ('Act' for short) registered at Police Station Tripuri, District Patiala (Annexure P -1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 4.1.2013 (Annexure P -2) arrived at between the parties. Learned counsel for the petitioner as well as counsel for respondent No. 2 have submitted that now the parties have amicably settled their dispute.

(2.) VIDE order dated 10.7.2013, Trial Court was directed to record the statements of the parties and send its report with regard to genuineness of the compromise effected between the parties.

(3.) AS per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, : 2007(3) RCR (Cri.) 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.