- (1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that, initially, in the wake of complaint of complainant Charanjit Singh respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused, by way of FIR No. 158 dated 27.7.1997 (Annexure P1), for having committed the offences punishable under sections 323, 324, 326, 354, 452 and 506 read with section 34 IPC by the police of Police Station Sarabha Nagar, Ludhiana.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of section 173 Cr. PC. Accordingly, the petitioners were charge sheeted for the trial of 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 dispute, by means of compromise dated 11.7.2012 (Annexure P2).;