- (1.) The contour 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-Chamkaur Singh son of Labh Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Lovepreet Singh alias Laddi son of Late Karmjit Singh and another, vide FIR No.52 dated 25.03.2014(Annexure P-1), on accusation of having committed the offences punishable under Sections 458, 427 and 506 IPC, by the police of Police Station City Dhuri, District Sangrur.
(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 09.04.2014(Annexure P-2) and affidavit (Annexure P-3) of the complainant.
(3.) Having compromised the matter, now the petitionersaccused have directed 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 sorting out the disputes with the intervention of respectables, they have compromised the matter, by means of compromise(Annexure P-2). The complainant has reiterated the factum of compromise in his affidavit (Annexure P-3) as well. The parties do not want to prolong any further litigation. They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant has no objection, if the criminal case registered against the petitioners-accused, by means of impugned FIR(Annexure P-1) is quashed, on the basis of compromise. On the strength of aforesaid grounds, the petitionersaccused sought to quash the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted herein- above.;