- (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 Jasveer Singh son of Nirmal Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against Sukhdev Singh and others petitioners-accused, by way of FIR No.35 dated 17.4.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 379 and 411 read with section 34 IPC, by the police of Police Station Amloh, District Fatehgarh Sahib.
(2.) After completion of the investigation, the police submitted the final police report (challan). Accordingly, the petitioners-accused were charge-sheeted for the commission of indicated offences by the trial Court, vide impugned charge sheet dated 26.4.2011 (Annexure P2) and the case was slated for evidence of prosecution.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of agreement to compromise dated 3.1.2012 (Annexure P-3).;