- (1.) The epitome 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-Lakhwinder Singh @ Lakha son of Surinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Lakhwinder Singh @ Lakhi along with his other co-accused, namely, Jaswinder Singh @ Chhery and Harpal Singh @ Pala(who have already been discharged by the trial Court vide order dated 20.12.2008(Annexure P-2), by way of FIR No.175 dated 13.07.2004(Annexure P-1), for the commission of offences punishable under Sections 324, 323, 506 and 34 IPC, by the police of Police Station Tanda, District Hoshiarpur.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, through the medium of affidavit(Annexure P-3) of the complainant and affidavit(Annexure P-4) of the injured Navjeet Singh(respondent No.3).
(3.) Having compromised the matter, now the petitioner-accused has preferred the present petition, to quash the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, on the basis of compromise, invoking the provisions of Section 482 Cr.P.C., inter alia, pleading that with the intervention of the respectables of the village and their relatives, the parties have amicably settled their disputes. The offence with regard to Jaswinder Singh @ Chhery and Harpal Singh @ Pala, co-accused of the petitioner, have already been compounded by the trial Court vide order dated 20.12.2008(Annexure P-2). They have redressed their grievances and want to live peacefully in future. They belong to the same village. The complainant and the injured have also filed their separate affidavits(Annexures P-3 and P-4), reiterating the factum of compromise. The complainant has no objection if the present criminal case registered against the petitioner-accused by means of impugned FIR(Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner described hereinabove.;