- (1.) The contour 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 Veeresh Thakur @ Sahil Thakur son of Rajan Thakur-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Sahil Sachdeva son of Paramjit Singh and others, vide FIR No.2 dated 01.01.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 148, 323, 341, 382 & 506 read with Section 149 IPC, by the police of Police Station Kotwali, District Faridkot.
(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 dated 13.02.2013 (Annexure P-2) and affidavit of complainant (Annexure P-3).
(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 present case was registered against the petitioners-accused by the complainant due to misunderstanding between them. Now they have resolved their disputes and entered into a compromise (Annexure P-2). They do not want to proceed with the instant criminal prosecution. They have redressed their all grievances and want to live in peace. The complainant has also reiterated the factum of compromise in his affidavit (Annexure P-3). He has no objection, if the criminal case registered against the petitionersaccused, by way 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.;