- (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-Avon Beauty Products India Private Limited(respondent No.2)(for brevity "the complainant-Company"), a criminal case was registered against petitioners-accused-Nikhil Jain son of Naresh Kumar Jain and others, vide FIR No.259 dated 30.10.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 406, 467, 468 and 471 IPC, by the police of Police Station Sushant Lok, Gurgaon.
(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 12.11.2013(Annexure P-2).
(3.) Having compromised the matter, now the petitionersaccused 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, the matter has been amicably settled for welfare and betterment of the parties, by means of pointed compromise-deed(Annexure P-2). They have redressed their grievances. The parties have decided to put an end to all pending disputes. The complainant-Company 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 described here-in-above.;