- (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 Vijay Mittal son of Jagdish Rai-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitionersaccused Baldev Raj and others, by means of FIR No.174 dated 19.3.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 & 120-B IPC, by the police of Police Station City Sirsa.
(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 deed dated 14.6.2012 in the court of Civil Judge (Senior Division) in civil suit titled as "Baldev Raj etc. Vs. Vijay, Sushil Kumar etc." (Annexure P-2) and affidavit of the complainant.
(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.PC, inter-alia, pleading that the parties have amicably settled their disputes, as per compromise. They have settled their civil as well as criminal disputes. The parties have complied with the terms & conditions of the agreement (Annexure P2). The complainant has also filed his affidavit to this effect. He has no objection, if the criminal case registered against the petitioners-accused, by virtue of 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 here-in-above.;