- (1.) The epitome of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint/application of complainant-respondent Nos.2 to 6 (for brevity "the complainants"), a criminal case was registered against petitioners-accused Lakhanpal & others, by virtue of FIR No.121 dated 14.10.2011 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420 and 120-B IPC, by the police of Police Station Machhiwara, Distt.Ludhiana.
(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/affidavits (Annexure P-2 Colly) of the complainants.
(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 with the intervention of respectable persons of the society, the parties have amicably resolved their disputes and executed a compromise dated 16.5.2012. The complainants have redressed their grievances and have no grudge against the petitioners-accused. They have sworn their affidavits (Annexure P2 colly), reiterating the factum of compromise. As per affidavits (Annexure P2 colly), the complainants have buried all their differences and entered into compromise without any kind of pressure or coercion. They have no objection, if the criminal case registered against the petitioners-accused, by way of 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 depicted here-in-above.;