- (1.) The matrix 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-Kanwaljeet Kaur @ Sukhpreet Kaur, daughter of Sawinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Gurpreet Singh and others, by means of FIR No.60 dated 02.08.2011, on accusation of having committed the offences punishable under Sections 406, 498-A and 506 IPC, by the police of Police Station Khilchian, District Tarn Taran.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by way of compromise dated 03.04.2012(Annexure P-2).
(3.) Having compromised the matter, now the petitionersaccused have directed the present petition, to quash the impugned FIR and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.P.C., inter alia, pleading that with the intervention of relatives and respectables of both the parties, they have amicably settled their disputes, through the medium of compromise (Annexure P-2). As per compromise, they have decided to part their ways and dissolve their marriage by way of decree of divorce by mutual consent. Now they have no grudge with each other. The complainant has no objection, if the present criminal case registered against the petitioners-accused vide impugned FIR is quashed. On the strength of aforesaid grounds, the petitioners-accused sought to quash the impugned FIR and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.;