- (1.) Tersely, the facts & material, which require to be noticed for deciding the instant petition and emanating from the record, are that, in pursuance of complaint of complainant Hari Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused, by way of FIR No.34 dated 26.1.2010, on accusation of having committed the offences punishable under sections 420, 467, 468 and 471 IPC by the police of Police Station Sector 5, Panchkula.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of Section 173 Cr.PC against the petitioner-accused to face the trial for the offences in question 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 and relatives, by virtue of compromise deed (Annexure P1). The complainant has filed an affidavit (Annexure P2) in this relevant connection.;