- (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 complaint of complainant Arti Manocha d/o S.K.Chadha, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Neetish Manocha and his parents, vide FIR No.330 dated 25.6.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 406 and 498-A IPC, by the police of Police Station Sector 39, Chandigarh.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise deed dated 1.7.2013 (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.PC, inter-alia, pleading that due to their temperamental differences, petitioner No.1 and the complainant were not in a position to adjust with each other. Ultimately, better sense prevailed. Now with the intervention of respectables of families and common friends, the parties have amicably settled their disputes, vide indicated compromise deed (Annexure P2). 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 virtue of impugned FIR is quashed. On the strength of aforesaid grounds, the petitioners sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner depicted here-in-above.;