- (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-Dharam Veer @ Dharam Veer Soni son of Kundan Lal (respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused-Anand Kumar Verma son of Dharam Pal Verma and others, vide FIR No.8 dated 07.01.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Civil Lines, Hisar.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of settlement/agreement dated 04.08.2014(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.P.C., inter alia, pleading that now with the intervention of Mediation and Conciliation Centre of this Court, the parties have amicably settled their disputes, by means of pointed settlement(Annexure P-2). 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 petitioners-accused, vide 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 described herein- above.;