- (1.) The crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, in the wake of complaint of complainant-Harwinder Singh son of Santokh Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by way of FIR No.87 dated 09.04.2003(Annexure P-1), for the commission of offences punishable under Sections 326, 324 and 34 IPC, by the police of Police Station Sadar, District Jalandhar.
(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 means of compromise/affidavit dated 06.07.2011(Annexure P-3).;