- (1.) The epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of statement of complainant Sakattar Singh s/o Paiara Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused, Ranjodh Singh son of Jarnail Singh and others, vide FIR No.82 dated 12.9.2010 (Annexure P1), on accusation of having committed the offences punishable u/ss 336 and 506 read with section 34 IPC by the police of Police Station Sarhali, District Tarn Taran (Amritsar).
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed/panchayatnama dated 6.2.2010 (Annexure P-2) and affidavit (Annexure P3) of the complainant.
(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.PC, inter-alia, pleading that the parties are neighbourers and belong to the same village. Now with the intervention of panchayat and respectable persons of the village, they have amicably settled their disputes, by virtue of indicated compromise deed (Annexure P2). The complainant has also reiterated the factum of compromise in his affidavit (Annexure P3). They do not want to take any legal action against each other. They have redressed their grievances and have no grudge against each other. The complainant has no objection in case, the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner depicted here-in-above.;