- (1.) Tersely, the facts & material, which need a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record are that, initially in the wake of complaint of complainant-Harpal Singh son of Balraj Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused-Nirmal Singh son of Balraj Singh and others, vide FIR No.89 dated 04.08.2014(Annexure P-1), on accusation of having committed the offences punishable under Sections 356, 353 and 186 IPC, by the police of Police Station Sadar Muktsar.
(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 dated 03.10.2014(Annexure P-2) and resolution (Annexure P-3).
(3.) Having compromised the matter, 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.P.C., inter alia, pleading that now with the intervention of respectables of the area, the parties have amicably settled their disputes, by means of pointed compromise(Annexure P-2) and resolution(Annexure P-3). They have redressed their grievances and removed all misunderstandings. They do not want to take any action against each other. The complainant has no objection, if the criminal case registered against the petitioners-accused, vide impugned FIR (Annexure P-1) is quashed, on the basis of compromise. 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 here-in-above.;