- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially complainant-Ambu Ram son of Dana Ram, respondent No. 2 (for brevity "the complainant") filed a private criminal complaint(Annexure P-1) against the petitioners-accused Gurmail Singh and others, on accusation of having committed the offences punishable under Sections 452, 341, 323, 324, 325, 148 and 149 IPC.
(2.) Taking cognizance of the complaint and considering the preliminary evidence, the petitioners-accused were summoned to face trial for the commission of the indicated offences by the trial Court. Thereafter, having completed all the codal formalities, the petitioners-accused were accordingly charge-sheeted and the case was slated for evidence of the complainant.
(3.) During the pendency of the criminal complaint, good sense prevailed and the parties have amicably settled their disputes, by means of compromise-deed dated 17.11.2011(Annexure P-2).;