- (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, initially in the wake of complaint of complainant-Sanjeev Bedi son of Onkar Singh Bedi, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Sumit Bagga and others, vide FIR No.131 dated 03.06.2008(Annexure P-1), for the commission of offences punishable under Sections 365, 452, 324, 506, 323, 427 and 34 IPC, by the police of Police Station Sadar, Hoshiarpur.
(2.) After completion of the investigation, the police submitted the final police report(challan). 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 19.09.2012(Annexure P-2);