- (1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in pursuance of complaint of complainant Gurbakhsh Singh s/o Sadhu Singh-respondent No.2 (for brevity the complainant ), a criminal case was registered against petitioners-accused Ajaib Singh & others, by way of FIR No.101 dated 11.8.2012 (Annexure P1), for the commission of offences punishable under sections 323 and 325 read with section 34 IPC by the police of Police Station City, Rupnagar.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of Section 173 Cr.PC against the accused to stand trial for the indicated offences in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their dispute, by means of compromise dated 2.9.2012 (Annexure P2).;