SUMAN LATA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 367 dated 27.10.2012 (Annexure P -1), registered at Police Station Sohna District Gurgaon under Sections 420, 467, 468, 471, 120 -B of the Indian Penal Code, 1860 ('IPC' for short) and all the subsequent proceedings arising therefrom in view of the compromise arrived between the parties.

(2.) LEARNED counsel for the petitioners and learned counsel for respondent No.2 have submitted that with the intervention of the relatives and respectables of the area, parties have arrived at a compromise

(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.