- (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-Vipin Ghai @ Vipin Kumar son of Surinder Ghai (respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioner-accused-Rakesh Kumar Sood son of Late Sh.Om Parkash Sood, vide FIR No.79 dated 31.03.2013(Annexure P-1), for the commission of an offence punishable under Section 420 IPC, by the police of Police Station City Khanna.
(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/settlement-deed dated 20.06.2014(Annexure P-3).
(3.) Having compromised the matter, the petitioner-accused has 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 now with the intervention of family members and during the pendency of anticipatory bail, the parties have voluntarily effected a compromise on 20.06.2014 with their free will and without any kind of pressure. They have redressed their grievances. The complainant does not want to further pursue the matter. He has no objection, if the criminal case registered against the petitioner-accused, by means of impugned FIR(Annexure P-1) is quashed, on the basis of compromise. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted here-in-above.;