- (1.) The conspectus of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Gurmukh Singh son of Sawinder Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused-Baljit Singh @ Hazara Singh son of Pritam Singh and another, vide FIR No.05 dated 26.01.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 352, 323, 506 and 34 IPC, by the police of Police Station Sekhwan, District Gurdaspur.
(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 14.03.2014(Annexure P-2).
(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 after registration of the case, the parties have amicably settled their disputes with the intervention of respectables of the society and relatives. They have resolved all their disputes, by virtue of compromise(Annexure P-2). Now, they have no ill-will or any grudge 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 described here-in-above.;