- (1.) The conspectus 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-Surjit Singh son of Tara Singh (respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused-Satpal Bajaj son of Hans Raj and others, vide FIR No.146 dated 27.05.2014(Annexure P-1), on accusation of having committed the offences punishable under Sections 353, 186, 332, 323 and 34 IPC, by the police of Police Station City Ferozepur.
(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-deed dated 05.06.2014(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 common friends and respectables, the parties have amicably settled their disputes, by means of pointed compromise (Annexure P-2). They have redressed their grievances. They do not want to take any action against each other. The complainant 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 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.;