- (1.) The epitome 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-Saroj Bala wife of Parvinder Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused-Mohan Jit Singh son of Anterdhyan and others, vide FIR No.296 dated 12.08.2014(Annexure P-1), on accusation of having committed the offences punishable under Sections 447, 457, 380, 506 and 34 IPC, by the police of Police Station Farakpur, District Yamuna Nagar.
(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 dated 20.08.2014(Annexure P-3) and the affidavit (Annexure P-2) 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.P.C., inter alia, pleading that now with the intervention of respectables of the society, the parties have amicably settled their disputes, by means of pointed compromise(Annexure P-3). They have redressed their grievances. The complainant does not want to further pursue the matter. She 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.;