- (1.) The epitome of the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Rita Rana wife of Pawan Rana, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Amarjit Singh s/o Harpal Singh and another, vide FIR No.126 dated 2.8.2014 (Annexure P1), on accusation of having committed an offence punishable u/s 420 IPC by the police of Police Station Division No.8, Jalandhar.
(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 deed dated 15.9.2014 (Annexure P-2) and affidavit (Annexure P3) 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.PC, inter-alia, pleading that now with the intervention of friends and other relatives, the parties have amicably settled their disputes, vide pointed compromise deed (Annexure P2) and affidavit (Annexure P3) of complainant. The parties have redressed their grievances and have no grudge against each other. The complainant has no objection in case, the criminal case registered against the petitioners, by means of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner described here-in-above.;