- (1.) The conspectus of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, in the wake of complaint of complainant Pankaj Garg-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by way of FIR No.25 dated 6.3.2012 (Annexure P1), for the commission of the offences punishable under sections 420 & 120-B IPC by the police of Police Station Tappa Mandi, District Barnala.
(2.) During the course of investigation, good sense prevailed and the parties have amicably settled their dispute at the intervention of respectables, by virtue of compromise deed (Annexure P2).
(3.) Having compromised the matter, the petitioners-accused have preferred the present petition to quash the impugned FIR (Annexure P1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC on the basis of compromise, inter-alia pleading that the parties have amicably settled their disputes with the intervention of respectables and panchayat members, vide compromise deed (Annexure P2). They shall abide by the terms and conditions of the compromise. Not only that, the complainant, in his affidavit, has also reiterated the factum of compromise and stated that all grudges and misunderstandings have been cleared between the parties. The complainant does not want to pursue the criminal case against the petitioners. He has no objection if the impugned FIR is quashed. On the strength of aforesaid grounds, the petitioners sought to quash the impugned FIR (Annexure P1) and all consequent proceedings arising thereto in the manner depicted here-in-above.;