AJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of challan dated 3.9.2009 (Annexure P-1) of the FIR No.127 dated 30.6.2008 registered at Police Station Jandiala Guru under Sections 307/ 326/ 324/ 323/ 148/ 149 of the Indian Penal Code, 1860 ('IPC' for short) and Sections 25/ 27 of the Arms Act, 1959 (the Act for short) against petitioners No.11 to 19 as well as its cross version case challan dated 3.9.2009 (Annexure P-2) under Sections 307/ 325/ 324/ 323/ 148/ 149 IPC and Sections 25/ 27 of the Act registered at Police Station Jandiala Guru against petitioners No.1 to 10 and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Learned counsel for the petitioners has submitted that it is a case of version and cross-version. FIR in question was registered on the basis of statement of Sub Inspector Surinder Singh. The cross-version was registered on the basis of statement of Jagtar Singh, petitioner No.11. Learned counsel has further submitted that the FIR as well as the cross-version be quashed as now the parties have amicably settled their dispute.

(3.) All the petitioners, except petitioner No.6, are present in person and have admitted the factum of compromise between the parties. Petitioner No.6 is stated to be in custody in another case. 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.