- (1.) The conspectus of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that initially, in the wake of statement of complainant Ritika Shahi d/o Rakesh Shahi (respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioners-accused Lovelesh Verma s/o Anil Kumar Verma and others, vide FIR No.251 dated 24.9.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 498-A, 406, 323 and 506 read with section 149 IPC, by the police of Police Station City Khanna, District Ludhiana.
(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial dispute, by virtue of compromise deed dated 14.10.2014 (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.PC, inter-alia, pleading that now with the intervention of respectable persons, the parties have amicably settled their matrimonial dispute without any pressure or coercion, by way of indicated compromise deed (Annexure P2). They have redressed their grievances and have no grudge against each other. They have already complied with the terms & conditions of the pointed settlement deed. The complainant has no objection if the criminal case registered against the petitioners, by means 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 described here-inabove.;