Joseph William vs State of Haryana and Another

Ram Chand Gupta, J.—The present petition has been filed u/s 482 of the Code of Criminal Procedure for quashing of FIR No.73 dated 23.07.2009 under Sections 420, 467, 468, 471 and 120B of Indian Penal Code, registered at Police Station Kalka, Annexure P-1, and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties. I have heard Learned Counsel for the parties and have gone through the record.

It has been stated by Learned Counsel for the parties that dispute between the parties was civil in nature and the same 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 his counsel and filed reply by way of affidavit admitting the factum of compromise and stating that he 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 and compromise has been effected between them due to intervention of the respectable persons and relatives, in the interest of harmonious relations between the parties, the present petition is allowed and the impugned FIR No. 73 dated 23.07.2009 under Sections 420, 467, 468, 471 and 120B of Indian Penal Code, registered at Police Station Kalka, Annexure P-1 alongwith all consequential proceedings qua petitioner Joseph William is, hereby, quashed.