LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of 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 Mohinder Singh son of Inder Singh -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Lakhwinder Singh @ Lakha Singh son of Kaur Singh and others, vide FIR No.51 dated 25.05.2014 (Annexure P -1), on accusation of having committed the offences punishable under Sections 447 and 34 IPC (the offences punishable under Sections 420, 120 -B, 467, 468 and 471 IPC were added later on), by the police of Police Station Arni Wala, District Fazilka.

(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 dated 04.09.2014 (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 the instant case was registered against the accused due to some misunderstanding. Now the misunderstanding has been removed and at the instance of respectables, the parties have settled their disputes, by virtue of pointed compromise deed (Annexure P -2). They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant has no objection, if the criminal case registered against the petitioners -accused, by way of impugned FIR is quashed. 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 hereinabove.