Nirmal Singh and Another vs State of Punjab 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. 125 dated 08.09.2009 (Annexure P-1) under Sections 406, 498-A and 120-B of Indian Penal Code, registered at Police Station Bholath, District Kapurthala and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P-2, having been entered 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 petitioners that dispute between the parties was matrimonial in nature and the same has since been settled due to intervention of respectable persons and relatives from both the sides.

Both the parties were directed to appear before learned trial Court for getting their statements recorded. Learned trial Court has sent the report alongwith statements of the parties to the effect that the compromise is genuine and without any pressure or coercion from any side.

It has also been stated by learned counsel for the respondent-State that FIR qua husband i.e. son of present petitioners, has already been quashed and parties have started living together.

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. In the interest of harmonious relations between the parties as the son of the petitioners and respondent No. 2 started living together, the present petition is allowed and the impugned FIR No. 125 dated 08.09.2009 (Annexure P-1) under Sections 406, 498-A and 120-B of Indian Penal Code, registered at Police Station Bholath, District Kapurthala alongwith all consequential proceedings qua petitioners Nirmal Singh and Surjit Kaur is, hereby, quashed.