TAJINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY , the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially in the wake of complaint of complainant -Kulwant Singh son of Harjinder Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused -Tajinder Pal Singh son of Mohan Singh and another, vide FIR No.157 dated 08.08.2013(Annexure P -1), on accusation of having committed the offences punishable under Sections 420 and 120 -B IPC, by the police of Police Station Cantonment, Amritsar.

(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/affidavit dated 17.02.2014(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.P.C., inter alia, pleading that now with the intervention of respectables of both sides, the parties have amicably settled their disputes, by means of pointed compromise/affidavit (Annexure P -2). The petitioners had returned the entire amount to the complainant. They have redressed their grievances. They want to live in peace and harmony in future in the society. The complainant does not want to further pursue the matter. He 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/affidavit. 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.