- (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 complaint of complainant Geetanjali Jain, daughter of Sharad Kant Jain, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Vivek Gupta son of Yash Paul Gupta and others, vide FIR No.239 dated 18.6.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 323, 406, 498-A and 506 IPC, by the police of Police Station Ambala Cantt.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise deed dated 9.9.2014 (Annexure P-2).
(3.) Having compromised the matter, now 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 with the intervention of respectables, the parties have settled their disputes, by way of indicated compromise deed. They have redressed their grievances and have no grudge against each other. They want to live in peace and harmony in future in the society. The settlement is stated to be in the welfare and benefit of the parties in particular & in larger public interest of the society in general. The complainant has 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.;