Manjit Singh and others vs State of Punjab and another

Ram Chand Gupta, J.—This order will dispose of both the afore-mentioned petitions filed u/s 482 of the Code of Criminal Procedure for quashing of FIR No. 83 dated 29.04.2006 under Sections 420, 406, 467, 4687, 474 and 120-B of Indian Penal Code, and FIR No. 10 dated 1.02.2008 under Sections 420, 467, 468, 471 and 120-B of Indian Penal Code, both registered at Police Station Samrala, District Ludhiana and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, 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 they belong to same village and the dispute was regarding property which has since been settled due to intervention of respectable persons and relatives from both the sides.

It has also been stated that as per order of this Court dated 16.03.2012 both the parties were directed to appear before learned trial Court and that accordingly they appeared there and their statements were also recorded by learned trial Court and that report has also been received.

Perusal of the report dated 31.03.2012 received from learned Sub Divisional Judicial Magistrate, Samrala shows that compromise effected between the parties is voluntary one.

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 from both the parties, in the interest of harmonious relations between the parties, who are residents of same village, both the afore-mentioned petitions are allowed and the impugned FIR No. 83 dated 29.04.2006 under Sections 420, 406, 467, 4687, 474 and 120-B of Indian Penal Code and FIR No. 10 dated 1.02.2008 under Sections 420, 467, 468, 471 and 120-B of Indian Penal Code, both registered at Police Station Samrala, District Ludhiana and all other consequential proceedings arising therefrom qua petitioners Manjit Singh, Sukhjit Singh, Harbans Singh, Baljit Singh, Jagroop Singh, Khusminder Singh, Ranjit Singh, Lajwanti and Parminder Singh are, hereby, quashed.