- (1.) Concisely, the facts and 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 Tej Singh Dhaliwal son of Karnail Singh, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioners accused Darshan Lal and others, by virtue of FIR No.126 dated 24.08.2006 (Annexure P-1), for the commission of offences punishable under Sections 353, 186, 506, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station City Jalalabad.
(2.) After investigation of the criminal case, the police submitted and the trial Court rejected the cancellation report by way of impugned order dated 08.11.2008(Annexure P-3).
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 23.05.2012 (Annexure P-4).;