- (1.) The contour 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-Pale Ram @ Ram Gopal son of Bichha, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Ravinder Singh and another, vide FIR No.81 dated 02.05.2006(Annexure P-1), on accusation of having committed the offences punishable under Sections 419, 420, 467, 468, 469, 471 and 120-B IPC, by the police of Police Station Sampla, District Rohtak.
(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 pointed 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 affidavit(Annexure P-2) of the complainant and compromise-deed dated 19.07.2012(Annexure P-3).;