- (1.) The conspectus of the facts & material, which requires to be noticed for deciding the instant petition and emanating from the record, is that, in the wake of complaint of complainant Sukhdev Singh respondent No.2 (for brevity the complainant ), a criminal case was registered against the petitioners-accused, by virtue of FIR No.18 dated 25.3.2012 (Annexure P1), for the commission of offences punishable under sections 295, 323, 355, 452 and 506 read with Section 34 IPC by the police of Police Station Ajitwal, District Moga.
(2.) During the course of pendency of the investigation, good sense prevailed and the parties have amicably settled their dispute, by way of compromise deed dated 28.5.2012 (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 they were implicated on the statement of the complainant after due deliberations and consultations. Now they have amicably settled their dispute with the intervention of respectables. 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 removed all the ill-will amongst each other and the petitioners have admitted their mistake. The parties have agreed not to quarrel with each other in future. Darshan Singh and Pargat Singh stood guarantors in this respect.;