Ranjit Singh @ Anjit Singh and Another vs State of Punjab and Others

Ram Chand Gupta, J.—The present petition has been filed u/s 482 of the Code of Criminal Procedure for quashing of FIR No. 209 dated 9.07.2011 (Annexure P-1) under Sections 307 read with Section 34 of Indian Penal Code, registered at Police Station Payal, Police District Khanna, District Ludhiana, 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 both the parties are neighbours and dispute between them has since been settled due to intervention of respectable persons and relatives from both the sides.

Respondents No. 2 and 3 also appeared in person with their counsel and filed joint reply by way of affidavit admitting the factum of compromise and stated that they are 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 and Others Vs. State of Punjab and Another, . In the interest of harmonious relations between the parties, who are neighbours, the present petition is allowed and the impugned FIR No. 209 dated 9.07.2011 (Annexure P-1) under Sections 307 read with Section 34 of Indian Penal Code, registered at Police Station Payal, Police District Khanna, District Ludhiana alongwith all consequential proceedings qua petitioners Ranjit Singh @ Anjit Singh and Gurcharan Singh @ Tholu is, hereby, quashed.