- (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-Aditi Bansal daughter of Ashok Kumar(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioners-accused-Satpal Bansal son of Sant Ram and others, vide FIR No.19 dated 06.03.2013(Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A and 406 IPC, by the police of Police Station Women Cell, Bathinda.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by way of compromise-deed dated 03.05.2014(Annexure P-2), joint divorce-petition(Annexure P-3), statement(Annexure P-4) of petitioner No.3 and statement(Annexure P-5) of the complainant.
(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 families, the parties have amicably settled their matrimonial disputes, by means of pointed compromisedeed(Annexure P-2). In pursuance thereof, the parties have already filed a divorce petition(Annexure P-3), in which, they have made their respective statements(Annexures P-4 & P-5). They have redressed their grievances. 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.;