- (1.) Tersely, 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-Vijay Kumar son of Jile Singh, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioners-accused Surender Kumar and another, by means of FIR No.101 dated 30.06.2009(Annexure P-1), for the commission of offences punishable under Sections 323, 452, 506, 427 and 34 IPC, by the police of Police Station Radaur, District Yamuna Nagar.
(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 offence 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, vide compromise dated 14.02.2012(Annexure P-2) and affidavit(Annexure P-4) of the complainant.;