- (1.) Concisely, 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 complainantRajinder Parshad son of Narinjan Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused Karan Kumar @ Rinku and another, by means of FIR No.232 dated 28.11.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324 and 34 IPC, by the police of Police Station Deenanagar, Tehsil and 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 virtue of compromise dated 18.08.2012(Annexure P-2).;