- (1.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Harkamaljit Kaur wife of Parminderjit Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Simarjit Singh and others, by virtue of FIR No.82 dated 15.6.2011 (Annexure P-1), for the commission of the offences punishable under Sections 148, 323, 354, 427, 506 & 120-B IPC, by the police of Police Station Bullowal, Distt. Hoshiarpur.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 18.9.2012 (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.PC, inter-alia, pleading that at the intervention of respectables and relatives, the parties have amicably settled their dispute and entered into compromise, by means of compromise (Annexure P-2). They have decided to live peacefully in future with love and like good citizens. The complainant has no objection, if the criminal case registered against the petitioners-accused, vide FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioners-accused sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto, in the manner discussed here-in-above.;