- (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-Harjinder Pal Singh @ Vicky, son of Satwinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Vinay and others, by means of FIR No.48 dated 20.08.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 308, 325, 323, 148 and 149 IPC, by the police of Police Station Hajipur, District Hoshiarpur.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 20.09.2012(Annexure P-2).
(3.) Having compromised the matter, now the petitionersaccused 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 respectable persons of the village from both sides, they have amicably settled their disputes, through the medium of compromise(Annexure P-2). Now they have no grudge with each other. The complainant does not want to take any legal action against them. He does not want to further pursue the matter. He has no objection, if the present criminal case registered against the petitioners-accused vide impugned FIR(Annexure P-1) 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 described hereinabove.;