- (1.) Concisely, 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-Hardeep Singh son of Gurbachan Singh, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioners-accused Harminder Singh @ Digu and others, vide FIR No.197 dated 05.06.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324 and 34 IPC (offence punishable under Section 326 IPC was added later on), by the police of Police Station City Jagadhri, District Yamuna Nagar.
(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 25.07.2012(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 they are closely related and are neighbourers and with the intervention of respectables of the society, village Panchayat and relatives, they have amicably settled their all disputes. Both the parties will not keep any ill-will in their mind against each other. The complainant does not want to further proceed the matter. The complainant(respondent No.2) and injuredSatnam Singh(respondent No.3) have no objection, if the criminal case registered against the petitioners-accused is quashed. On the strength of aforesaid grounds, the petitioners sought to quash the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.;