- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, are that, initially in the wake of complaint of complainant Salma wife of Jai Kiran-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Suresh Pal and others, by virtue of FIR No.197 dated 13.09.2008 (Annexure P-1), on accusation of having committed the offences punishable under Sections 148, 323, 452 and 506 read with section 149 IPC, by the police of Police Station Indri, District Karnal.
(2.) After completion of the investigation, the police submitted the final police report (challan). Consequently, the petitioners-accused were 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 course of pendency of the criminal case, good sense prevailed and the parties have amicably settled their dispute, by means of compromise dated 23.1.2012 (Annexure P-2).;