- (1.) Concisely, 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-Baldev Raj son of Roshan Lal, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused Jagmohan Singh and others, by way of FIR No.115 dated 15.06.2010(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324 and 34 IPC, by the police of Police Station Dhariwal, District Gurdaspur.
(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 petitioners-accused were accordingly charge-sheeted for the commission of the indicated 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 have amicably settled their disputes, by way of compromise dated 12.03.2012 (Annexure P-2) and the affidavit (Annexure P-3) of the complainant.;