- (1.) Tersely, 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 Gayatri daughter of Kamal Birlarespondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Naveen Bhardwaj son of Om Parkash Bhardwaj and another, vide FIR No.18 dated 01.03.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 341, 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 means of compromise deed dated 02.04.2012 (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.PC, inter-alia, pleading that during the pendency of application for anticipatory bail before the High Court, the matter was compromised between the parties, with the intervention of friends and relatives, by virtue of compromise deed dated 02.04.2012 (Annexure P-2). They have resolved all their disputes. They want to live in peace in future. In pursuance of the settlement, the marriage of the parties has already been dissolved, by a decree of divorce dated 25.10.2012 by mutual consent under Section 13-B of the Hindu Marriage Act. The complainant has no objection, if the criminal case registered against the petitioners-accused, by means of 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 depicted hereinabove.;