- (1.) Concisely, the facts, culminating in the commencement, relevant for disposal of the instant petition and oozing out from the record are that, in the wake of complaint of complainant-Sukhwinder Kaur, daughter of Mohinder Singh, respondent No.2(for brevity "the complainant"), a criminal case was registered against her husband Nirmal Singh and mother-in-law Gurdeep Kaur, petitionersaccused, by means of FIR No.311 dated 20.08.2008(Annexure P-1), for the commission of offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Phase-1, Mohali, District SAS Nagar.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes by way of statemetns (Annexures P-3 and P-4).
(3.) Having compromised the matter, now the petitioners-accused have preferred the present petition, to quash the FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.P.C., inter alia, pleading that they have amicably settled the disputes at the intervention of the respectables. The complainant does not want to further pursue the case. She has no objection, if the criminal case registered against the petitioners-accused is quashed. On the strength of aforesaid grounds, the petitioners sought to quash the FIR(Annexure P-1) registered against them, in the manner described hereinabove.;