- (1.) Tersely, 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 Robin Samra son of Joga Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against Rajinder Singh and others petitioners-accused, by way of FIR No.320 dated 3.10.2009 (Annexure P-1), on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Division No.4, Jalandhar.
(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 indicated offences by the trial Court and the case was slated for evidence of prosecution.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 5.4.2012 (Annexure P-2) and affidavit (Annexure P-3) of the complainant.;