JASWANT 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 Charanjit Kaur wife of Deep Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners- accused Jaswant Singh son of Bakshish Singh and others, vide FIR No.9 dated 14.02.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 354, 452 & 323 read with Section 34 IPC, by the police of Police Station Kabirpur (Ahlikalan), District Kapurthala.

(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 dated 14.02.2013 (Annexure P-2) and affidavit of complainant (Annexure P-3).

(3.) DURING the course of preliminary hearing, the Magistrate, having the jurisdiction, was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise deed (Annexure P-2) between them, by this Court, by means of order dated 20.02.2013.