- (1.) The epitome 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 Major Singh son of Sohan Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners accused Hardev Singh and others, vide FIR No.111 dated 16.05.2006 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324, 148 and 149 IPC, by the police of Police Station Sadar Malout, District Sri Muktsar Sahib.
(2.) After completion of the investigation, the police submitted the final police report(challan). 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 compromise dated 17.02.2012 (Annexure P-2).;