VIRENDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE conspectus 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 statement of complainant Harnek Singh s/o Rulia Ram, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused, Virender Singh s/o Balak Ram and others, vide FIR No.202 dated 4.9.2011 (Annexure P1), on accusation of having committed the offences punishable u/ss 457 and 380 IPC by the police of Police Station Derabassi, District SAS Nagar (Mohali).

(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/writing dated 28.11.2014 (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 respectables, the parties have amicably settled their disputes, by virtue of pointed compromise deed/writing (Annexure P2). They have redressed their grievances and have no grudge against each other. The complainant has no objection if the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P -1) and all other consequent proceedings arising thereto in the manner described here -in -above.