- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, in the wake of complaint of complainant-Lakhwinder Ram son of Nazar, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Inderjit Singh @ Ghuggi and others, by way of FIR No.90 dated 25.06.2012(Annexure P-1), for the commission of offences punishable under Sections 452, 323, 148 and 149 IPC, by the police of Police Station Dasuya, District Hoshiarpur.
(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 27.06.2012(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.P.C., inter alia, pleading that with the intervention of respectable persons of the area, they have settled their all disputes, vide compromise(Annexure P-2), with their own sweet will and without any kind of pressure. Both the parties belong to the same village and are neighbourers. They have decided not to initiate any kind of proceedings against each other. The complainant has no grudge against them and he does not want to further pursue the matter. The complainant(respondent No.2) and injured-Kulwant Kaur(respondent No.3) have 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 impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner indicated hereinabove.;