- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, in the wake of complaint of complainant-Ravinder Singh son of Satpal Singh, respondent No.3(for brevity "the complainant"), the present criminal case was registered against the petitioners-accused Gurdeep Singh @ Sabhi and another, by way of FIR No.49 dated 02.07.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324, 506 and 34 IPC, by the police of Police Station Hariana, District Hoshiarpur.
(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 27.07.2012(Annexure P-2).
(3.) Having compromised the matter, now the petitioners-accused have directed 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.P.C., inter alia, pleading that with the intervention of respectables and relatives, the matter has been amicably settled between them by way of compromise(Annexure P-2). Both the parties belong to the same District. They want to keep their cordial relations alive. They have redressed their grievances. They have decided to remove all misunderstandings between them. The complainant has no objection, if the present criminal case registered against the petitioners-accused is quashed. On the strength of aforesaid grounds, the petitioners-accused sought to quash the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner indicated hereinabove.;