- (1.) Tersely, the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially in the wake of complaint of complainant-Reeta Rani(respondent No.2)(for brevity "the complainant") wife of Rakesh Jamalia @ Rakesh Kumar(respondent No.3) son of Sant Lal, a criminal case was registered against petitioners-Rajiv Bansal son of Naurang Rai, his mother and brother, vide FIR No.483 dated 27.06.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420 and 506 IPC, by the police of Police Station City Sirsa.
(2.) Sequelly, the petitioners-accused filed a petition for the grant of anticipatory bail in this Court bearing CRM No.M-24491 of 2013. The matter was referred to the Mediation and Conciliation Centre of this Court for amicable settlement. Ultimately, good sense prevailed and the parties have amicably settled their disputes by virtue of settlement-deed dated 11.10.2013(Annexure P-2) before the Mediation and Conciliation Centre of this Court.
(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.P.C., inter alia, pleading that with the active participation and guidance of the Mediator, the parties have amicably settled their disputes. They have redressed their grievances. The parties have performed their respective part of the agreement/settlement-deed (Annexure P-2). Complainant-Reeta Rani and her husband Rakesh Jamalia have also filed their respective affidavits and reiterated the factum of compromise between the parties. The complainant and the victim have no objection, if the present criminal case registered against the petitioners-accused, 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.;