- (1.) The epitome of the facts & material, which needs a necessary mention 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 statement of complainant Bikramjit Singh s/o Sawinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Gursewak Singh s/o Balkar Singh etc., vide FIR No.39 dated 31.5.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 323, 324, 341 and 506 read with section 149 IPC, by the police of Police Station Kalanaur, 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 deed dated 5.9.2014 (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.PC, inter-alia, pleading that now with the intervention of respectable persons of the village, the parties have amicably settled their disputes, vide indicated compromise deed (Annexure P2). After compromising the matter, they are residing peacefully. They have redressed their grievances and have no grudge against each other. The complainant and other injured persons have no objection in case, the criminal case registered against the petitioners, by virtue 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.;