Sabina, J.@mdashThe petitioners have preferred this petition u/s 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.36 dated 06.04.2011 (Annexure P-1), under Sections 452/ 323/ 427/ 506/ 148/ 149 of the Indian Penal Code (''IPC'' for short), registered at Police Station P.A.U., Ludhiana and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties. Learned counsel for the petitioners has submitted that now with the intervention of respectables, the parties have arrived at a compromise.
2. Respondent No.2 is present in person along with his counsel and has admitted the factum of compromise between the parties. He has tendered his affidavit in this regard. Respondent No.2 has further submitted that he has no objection if the FIR in question is ordered to be quashed.
3. As per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Cri) 1052, High Court has power u/s 482 Cr.P.C. to allow the compounding of non-compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.
4. Hon''ble the Apex Court in the case of
23. In the instant case, the disputes between the Company and the Bank have been set at rest on the basis of the compromise arrived at by them whereunder the dues of the Bank have been cleared and the Bank does not appear to have any further claim against the Company. What, however, remains is the fact that certain documents were alleged to have been created by the appellant herein in order to avail of credit facilities beyond the limit to which the Company was entitled. The dispute involved herein has overtones of a civil dispute with certain criminal facets. The question which is required to be answered in this case is whether the power which independently lies with this court to quash the criminal proceedings pursuant to the compromise arrived at, should at all be exercised?
24.On an overall view of the facts as indicated hereinabove and keeping in mind the decision of this Court in B.S.Joshi''s case (supra) and the compromise arrived at between the Company and the Bank as also clause 11 of the consent terms filed in the suit filled by the Bank, we are satisfied that this is a fit case where technicality should not be allowed to stand in the way in the quashing of the criminal proceedings, since, in our view, the continuance of the same after the compromise arrived at between the parties would be a futile exercise.
5. Since the parties have arrived at a compromise and have decided to live in peace, no useful purpose would be served in allowing these proceedings to continue. Accordingly, this petition is allowed. FIR No.36 dated 06.04.2011 under Sections 452/ 323/ 427/ 506/ 148/ 149 of IPC, registered at Police Station P.A.U., Ludhiana, along with the consequential proceedings arising therefrom are quashed.
