JUDGEMENT
SABINA, J. -
(1.)BY way of this petition filed under Section 482 of the Code
of Criminal Procedure, 1973, petitioners have sought quashing of
FIR No. 29 dated 3.5.2012 (Annexure P-1) registered at Police
Station Women Cell, District Ludhiana under Sections 406/ 498-A
of the Indian Penal Code, 1860 ('IPC' for short), and all the
subsequent proceedings arising therefrom in view of the
compromise arrived at between the parties.
(2.)VIDE order dated 29.11.2012, parties were directed to appear before the trial court and the trial Court was directed to record
their statements and submit its report qua the genuineness of the
compromise effected between the parties.
In pursuance to the said order, the trial Court, after recording the statements of the parties, has reported that the
compromise effected between the parties is genuine and without any
pressure or coercion.
(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.
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