- (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- Rajdeep Kaur daughter of Tarsem Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Lakhwinder Singh and another, by means of FIR No.60 dated 20.06.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 366, 511, 354 and 506 IPC, by the police of Police Station Kalanaur, District Gurdaspur.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. against the accused to face trial for the commission of the pointed offences in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise/ affidavit of the complainant dated 13.08.2012 (Annexure P-2).;