AMARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED -Amanpreet Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for quashing FIR No.7 dated 04.09.2012 (Annexure P-1) registered under Section 498-A IPC at Police Station NRI Distt. Hoshiarpur, in view of compromise effected with respondent No.2-complainant who has made statement Annexure P-5 in petition for divorce by mutual consent stating inter alia that in view of compromise, she has no objection to the quashing of the impugned FIR on receipt of the agreed amount of Rs.10,00,000/-.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) IN appropriate cases, FIR can be quashed by this Court on the basis of compromise by exercising inherent 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 Vs. State of Punjab 2007 (3) Law Herald (Punjab & Haryana) 2225.