- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Sukhdev Singh son of Lachman Dass-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Lakhwinder Kumar alias Lucky and others, vide FIR No.145 dated 09.07.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 148, 149, 323, 324 and 506 (the offences punishable under Sections 325 & 326 were later on added, whereas the offences punishable under Sections 3 & 4 of The Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 were deleted), by the police of Police Station Mullana, District Ambala.
(2.) During the course of investigation, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 19.08.2014 (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 the dispute has erupted with regard to the possession of the land on account of some misunderstanding. Now, with the intervention of the respectable persons of the locality, they have settled their disputes, by virtue of compromise deed dated 19.08.2014 (Annexure P-2). They want to live in peace and harmony in future in the society. They have resolved their civil and criminal disputes. The complainant & injured have no objection, in case the criminal case registered against the petitioners-accused, by way of impugned FIR 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 described hereinabove.;