- (1.) The compendium of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Bhagatjit Singh son of Arjan Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Bhavjit Singh and his other co-accused, namely, Gurdial Singh Jaswal, Advocate(respondent No.3), by virtue of FIR No.233 dated 15.06.2005(Annexure P-1), on accusation of having committed the offence punishable under Sections 51 and 63 of the Copyright Act, 1957, by the police of Police Station Sector-17, Chandigarh.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. Consequently, the petitioner-accused was accordingly charge-sheeted for the commission of the pointed offence 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 have amicably settled their disputes, by way of compromise dated 24.05.2012(Annexure P-2).;