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Judgment
Ram Chand Gupta, J.—The present petition has been filed u/s 482 of the Code of Criminal Procedure for quashing of FIR no. 88 dated 07.04.2008, under Sections 406 /498A /323 /504 /506 IPC, registered at police station Ambala City, District Ambala, Annexure P1, and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P2, having been entered between the parties. I have heard learned counsel for the petitioner and have gone through the record.
It has been stated by learned counsel for the parties that dispute between the parties was matrimonial in nature, which has since been settled due to intervention of respectable persons and relatives from both the sides.
Respondent No. 2 - complainant also appeared in person with her counsel and admitted the factum of compromise and stated that she is having no objection if the FIR and consequential proceedings are quashed.
In appropriate cases FIR can be quashed on the basis of compromise by exercising power u/s 482 Cr.P.C., even if the offences are not compoundable. It was so held by Full Bench of this Court in the case of Kulwinder Singh v. State of Punjab, 2007 (3) RCR (Crl.) 1052. Since the parties have amicably settled the matter, which was matrimonial in nature and compromise has been effected between them due to intervention of the respectable persons and relatives, the present petition is allowed and the impugned FIR no. 88 dated 07.04.2008, under Sections 406 /498A /323 /504 /506 IPC, registered at police station Ambala City, District Ambala, Annexure P1, alongwith all consequential proceedings qua petitioners-Dalip Arora, Shyam Lal and Smt. Shanti is, hereby, quashed.