- (1.) The epitome of facts which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that in the wake of complaint of complainantJaswant Singh, father of victim Dharambir-respondent No.2, a criminal case was registered against the petitioners-accused vide FIR No.89 dated 14.02.2011 (Annexure P-1) on accusation of having committed the offences punishable under Sections 341,323, 325, 326, 506 and 34 IPC by the police of Police Station of Sector 7 of Faridabad.
(2.) During the pendency of investigation of the case, the good sense prevailed and the parties have amicably settled their dispute by way of compromise (Annexure P-3).
(3.) Having compromised the matter, now the petitioners-accused have preferred the present petition for quashing the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, on the basis of compromise, invoking the provisions of Section 482 Cr.P.C., inter alia, pleading that with the intervention of the respectables of the society, the members of both the families have effected compromise (Annexure P-3). Moreover the case was stated to have been registered due to some misunderstanding between the parties.;