- (1.) The affidavit of Jagdeep Singh(respondent No.2) today filed in the Court, is taken on record, subject to all just exceptions.
(2.) The compendium of the facts, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, in the wake of complaint of complainant-Jagdeep Singh son of Amarjit Singh, respondent No.2(for brevity the complainant ), a criminal case was registered against the petitioners-accused, vide FIR No.12 dated 24.01.2012(Annexure P-1), for the commission of offence punishable under Sections 326, 325, 323, 148 and 149 IPC, by the police of Police Station Mehta, District Amritsar.
(3.) During the course of investigation of the case, good sense prevailed and the parties have amicably settled their disputes by way of compromise-deed dated 03.03.2012(Annexure P-2).;