LAXMI KANT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing FIR No.101 dated 24.9.2010 (Annexure P-1), under Sections 406/ 498-A of the Indian Penal Code, 1860 ('IPC' for short) registered at Police Station Qadian District Batala and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) LEARNED counsel for the petitioner and respondent No.4 have submitted that now the parties have amicably settled their dispute. Petitioner No.1 and respondent No.4 have got a decree of divorce on the basis of mutual consent on 5.9.2012.

(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.