- (1.) The crux 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 Rajiv Arora son of Om Parkash Arora-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Harminder Singh and others, vide FIR No.46 dated 21.04.2011, on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Model Town, 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 dated 18.4.2012 (Annexure P-1).
(3.) Having compromised the matter, now the petitioners-accused have preferred the present petition, to quash the impugned FIR and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, on the basis of compromise (Annexure P1), interalia, pleading that since there was some dispute of payment with regard to earnest money, so, the instant case was registered on account of some mis-understanding. They have now settled their dispute, which is purely of civil nature. They are peace loving persons. Now the entire payment of earnest money has been made. They have redressed their grievances and want to live in peace in future. They have entered into compromise in this relevant connection. The complainant has no objection, if the criminal case registered against the petitioners-accused, by virtue of FIR is quashed. On the strength of aforesaid grounds, the petitioners-accused sought to quash the impugned FIR & all other consequent proceedings arising thereto, in the manner depicted here-in-above.;