- (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-Prem Krishan Chouhan, respondent No.2(for brevity the complainant ), a criminal case was registered against the petitioners-accused, by way of FIR No.253 dated 02.10.2010(Annexure P-1), for the commission of offence punishable under Sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station DLF Phase II, Gurgaon.
(2.) During the course of investigation of the case, good sense prevailed and the parties have amicably settled their disputes by means of agreement dated 28.02.2012(Annexure P-2) and affidavit(Annexure P-3) of the complainant.
(3.) Having compromised the matter, now the petitioners-accused have preferred the present petition for quashing the FIR, on the basis of agreement/compromise, invoking the provisions of Section 482 Cr.P.C., inter alia, pleading that with the intervention of respectables and relatives, they have amicably settled their disputes. The criminal case was stated to have been registered on the basis of some misunderstandings, which have now been removed between the parties. Not only that, the complainant has also filed the affidavit, wherein he has reiterated the factum of agreement/compromise and maintained that he has no objection if the criminal case registered against the petitionersaccused is quashed. On the strength of aforesaid grounds, the petitioners sought to quash the FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.;