- (1.) The compendium of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, in the wake of complaint of complainant Abhishek-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused, by means of FIR No.105 dated 13.8.2010, for the commission of the offences punishable under sections 380, 406, 420, 465, 467 & 471 IPC by the police of Police Station Division No.2, Jalandhar.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of Section 173 Cr.PC against the petitioneraccused to face the trial for the indicated offences in the Court.
(3.) During the pendency of the case, good sense prevailed and the parties have amicably settled their dispute at the intervention of respectables, by virtue of compromise deed (Annexure P1).;