CHAMKAUR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) VIDE this order, above mentioned two petitions would be disposed of as the petitioners have sought quashing of the FIR No. 65 dated 22.5.2013, under Section 324, 506 of the Indian Penal Code ('IPC for short), registered at Police Station Chhajli, District Sangrur and the cross version/DDR No. 27 dated 22.5.2013 under Section 323, 324 in FIR No. 65 dated 22.5.2013, under Section 324, 506 IPC, registered at Police Station Chhajli, District Sangrur and all the subsequent proceedings arising therefrom on the basis of compromise dated 3.8.2013 arrived between the parties. Learned counsel for the petitioners have submitted that it is a case of version and cross version and now the parties have amicably settled their dispute.

(2.) VIDE order dated 7.8.2013, 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.