- (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-Gurnam Singh son of Dharam Singh, respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Lakhwinder Singh, vide FIR No. 203 dated 18.10.2007(Annexure P-1), on accusation of having committed the offences punishable under Sections 323 and 324 IPC, by the police of Police Station Sadar Malout, District Sri Muktsar Sahib.
(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 petitioner-accused was 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 means of compromisedeed dated 18.08.2012 (Annexure P-2) and affidavit(Annexure P-3) of the complainant.;