- (1.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, in the wake of complaint of complainant-Komal Sharma, wife of Puran Parkash, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Neha Sharma and others, vide FIR No.197 dated 15.09.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 506 and 34 IPC, by the police of Police Station Navi Baradari, Jalandhar.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of compromise-deed dated 31.10.2011(Annexure P-2).
(3.) Having compromised the matter, now the petitioners-accused have preferred 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 they have entered into a compromise with the intervention of respectables, by way of compromise(Annexure P-2). Now, there is no any ill-will in their mind against each other. The complainant does not want to take any kind of legal action against the petitioners-accused. The matter stands amicably settled, without any kind of pressure. 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 described hereinabove.;