- (1.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emitting from the record are that, initially in the wake of complaint of complainant-Jaswant Singh son of Dilbag Singh, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.20 dated 05.03.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Nawanshahar City, District Saheed Bhagat Singh Nagar.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173 Cr.P.C. against the petitionersaccused, for the commission of indicated offence in the trial court.
(3.) During the pendency of the case, good sense prevailed and the parties have amicably settled their disputes and the complainant has filed an affidavit(Annexure P-2) in this regard.;