- (1.) The crux of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Rajwant Kaur d/o Gurbakhsh Singh -respondent No.2 (in short "the complainant"), a criminal case was registered against petitioners-accused Gurnam Kaur & others, by virtue of FIR No.123 dated 16.8.2007 (Annexure P1), on accusation of having committed the offences punishable under sections 323, 452 and 506 read with section 34 IPC by the police of Police Station Sadar, Rupnagar.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of Section 173 Cr.PC. Accordingly, the petitioners-accused were charge sheeted for the trial of pointed 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 dispute, by means of compromise dated 2.9.2012 (Annexure P2).;