- (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-Hans Ram son of Mata Ram, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused Mahabir and others, by means of FIR No.191 dated 13.08.2005 (Annexure P-1), on accusation of having committed the offences punishable under Sections 326, 324, 323, 506 and 34 IPC, by the police of Police Station Ellenabad, District Sirsa.
(2.) After completion of the investigation, the police submitted the final police report(challan). Accordingly, the petitioners-accused were charge-sheeted for the commission of the pointed offences by the trial court and the case was slated for evidence of the prosecution.
(3.) During the pendency of the criminal case, good sense prevailed and the parties who are closely related to each other have amicably settled their disputes and the complainant has suffered his statement(Annexure P-2) and affidavit(Annexure P-3) in this respect.;