- (1.) Concisely, 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-Jasmer Singh son of Karam Singh, respondent No.2 (for brevity "the complainant"), initially a criminal case was registered against the petitioners-accused Gurwinder Singh and others, by means of FIR No.22 dated 07.05.2005(Annexure P-1), on accusation of having committed the offences punishable under Sections 148, 323, 324, 325, 506, 427 read with Section 149 IPC, by the police of Police Station Ghanaur, Tehsil Rajpura, District Patiala.
(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 virtue of affidavits dated 20.03.2012 and 27.03.2012 of the complainant-Jasmer Singh and petitioner-Gurwinder Singh.;