Nawab Singh, J.@mdashQuashing of FIR No. 29 dated June 8th, 2012 under Sections 323 and 326 read with Section 34 IPC registered in Police Station Jhander, District Amritsar is sought on the ground of compromise. It has been urged that the parties have compromised the matter. They have tendered compromise-deed (Annexure P-2) on record and stated that there is no ill-will left and they want to live in peace and harmony in future. The offences are non-compoundable but there can not be any embargo in allowing the parties to compromise the matter in view of the law laid down by the Five Judge Bench''s decision of this Court rendered in Kulwinder Singh & others Vs. State of Punjab and another, 2007 (3) RCR (Cri) 1052. Otherwise too, when the parties have compromised the matter, there is no chance of recording conviction against the accused and the entire exercise of trial is destined to be an exercise in futility which will serve no purpose.
2. In view of the above, the petition is accepted. The aforesaid FIR and the proceedings connected therewith are hereby quashed.
