- (1.) The matrix of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Ram Sewak son of Bahadur Lal-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Naresh Chand and others, vide FIR No.28 dated 30.01.2011 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 506 IPC, by the police of Police Station Woman Cell, Bathinda.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 27.04.2012 (Annexure P-2).
(3.) Having compromised the matter, now the petitioners-accused have preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, that with the intervention of respectable persons of panchayat, the parties have amicably settled their disputes, by way of compromise deed (Annexure P-2). The complainant has no objection, if the criminal case registered against the petitioners-accused, by virtue of FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioners-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.;