Mehinder Singh Sullar, J. - (1.) The compendium of the facts & material, which needs a necessary mention for deciding the instant petition and emanating from the record, is that, in pursuance of complaint of complainant Karnail Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by virtue of FIR No.127 dated 17.6.2012 (Annexure P1), for the commission of offences punishable under sections 420, 379 and 328 Indian Penal Code by the police of Police Station City-1, Abohar, Distt.Fazilka.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of Section 173 Cr.PC against the petitioners-accused to face the trial for the pointed offences in the Court.
(3.) During the pendency of the case, good sense prevailed and the parties have amicably settled their dispute at the intervention of respectables, by way of compromise deed (Annexure P2). The complainant has filed an affidavit (Annexure P3) in this relevant direction.;