MEHINDER SINGH SULLAR , J. - (1.) THE matrix 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 -Ashok Mittal son of Prem Mittal(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners -accused, vide FIR No.28 dated 29.01.2014(Annexure P -1), on accusation of having committed the offences punishable under Sections 406, 506 and 120 -B IPC, by the police of Police Station Focal Point, District Ludhiana City.
(2.) DURING the course of investigation, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 05.04.2014(Annexure P -2). 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.P.C., inter alia, pleading that now with the intervention of respectable persons from the social and business circle, the parties have removed their misunderstandings, the petitioners have already paid the amount, in question, to the complainant and they have amicably settled their disputes vide compromise(Annexure P -2). The compromise is stated to be in the benefit, welfare and larger interest of the parties. The complainant does not want to further pursue the matter. He has no objection, if the criminal case registered against the petitioners -accused, by means of impugned FIR(Annexure P -1) 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 depicted here - in -above.
(3.) DURING the course of preliminary hearing, the Area Magistrate was directed to record the statements of all the concerned parties with regard to the genuineness and validity or otherwise of the compromise(Annexure P -2), by virtue of order dated 11.04.2014 by a Coordinate Bench(K.C.Puri, J.) of this Court.;