- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Jaswinder Kaur wife of Wazir Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Sukhjit Singh @ Sukh son of Kulwant Singh, vide FIR No.122 dated 06.07.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 324 and 354 IPC, by the police of Police Station City Dasuya, District Hoshiarpur.
(2.) During the course of investigation, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 23.10.2013 (Annexure P-2).
(3.) Having compromised the matter, the petitioner-accused has 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 respectables of the area and common friends, the parties have amicably settled their disputes and entered into compromise (Annexure P-2). They have decided to live in peace. They have redressed their grievances. The complainant has no objection, if the criminal case registered against the petitioner-accused, by virtue of impugned FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.;