SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 297 dated 10.12.2012, under Sections 364, 382, 323, 506, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station City Kapurthala, (Annexure P-1) and all subsequent proceedings arising therefrom in view of the compromise arrived at between the parties on 14.12.2012 (Annexure P2).

(2.) LEARNED counsel for the petitioners has submitted that parties are closely related to each other. Now with the intervention of relatives and friends, 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.