- (1.) The matrix of 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 Satwinder Kaur @ Sudha Rani wife of Arvinder Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Harsimran Raj Singh son of Bikramjit Singh and others, vide FIR No.20 dated 26.02.2014 (Annexure P-1), on accusation of having committed the offences punishable under Section 406 IPC and Sections 3 & 4 of The Dowry Prohibition Act, 1961, by the police of Police Station Women Cell, Patiala.
(2.) During the course of investigation of the criminal case and the pendency of petition for anticipatory bail, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 02.05.2014 (Annexure P-2).
(3.) Having compromised the matter, the petitioners 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 in pursuance of the order dated 27.03.2014 of this Court in petition for anticipatory bail, the parties appeared before the Mediation and Conciliation Centre of this Court. Ultimately, they have settled their disputes and entered into pointed compromise (Annexure P-2). They have redressed their grievances. Undisputedly, the parties have already complied with the terms and conditions of the indicated compromise deed. The complainant has no objection, if the criminal case registered against the petitioners, 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.;