- (1.) The compendium of the facts & material, which needs a necessary mention for deciding the instant petition and emanating from the record, is that, in the wake of complaint of complainant Ranjit Singh respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by way of FIR No.234 dated 23.7.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 406 and 420 IPC by the police of Police Station Payal, District Ludhiana.
(2.) During the course of pendency of the investigation, good sense prevailed and the parties have amicably settled their dispute, by means of compromise deed dated 24.11.2011 (Annexure P2).
(3.) Having compromised the matter, the petitioners-accused have preferred the present petition to quash the impugned FIR (Annexure P1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC on the basis of compromise, inter-alia pleading that on the intervention of respectables and relatives, both the parties have entered into compromise and settled all the disputes with their free will, consent and without any kind of pressure. They have decided to put an end all the litigations pending between them. They will not file any complaint against each other in future.;