K.C. Puri, J.@mdashThis is a petition u/s 482 of the Code of Criminal Procedure for quashing FIR No. 141 dated 31.7.2012 under Sections 323 /325 /307 /452 /34 of the Indian Penal Code registered at Police Station Lakhan Majra, Rohtak, District Rohtak, on the basis of compromise, along with all subsequent proceedings arising from that FIR. Report of the trial Court has been received in which it is mentioned that parties have arrived at a compromise. This is a personal which has been amicably settled. Learned counsel for the petitioner as well as learned counsel for the complainant have admitted the factum of compromise and have submitted that the petitioners are students and there was an altercation with the complainant and the matter has been amicably settled. The parties would live together.
2. The Full Bench of this Court in "Kulwinder Singh and others vs. State of Punjab and others" 2007 (3) RCR (Cri) 1052 held that the compromise, in a modern society, is the sine qua non of harmony and orderly behaviour. It is the soul of justice and if the power u/s 482 of the Cr.P.C. is used to enhance such a compromise which, in turn, enhances the social amity and reduces friction, then it truly is "finest hour of justice".
3. The Hon''ble Apex Court in
4. So, in view of the above circumstances and in view of authority reported as, "Kulwinder Singh''s and others case(supra) and "Dimpey Gujraj''s case (supra), the above said FIR stands quashed. Further proceedings in pursuant to that FIR also stands quashed. Disposed of.
