- (1.) The crux of 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 complainant-Ram Parshad son of Mange Ram, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioner-accused Satpal, by virtue of FIR No.2 dated 01.01.2007(Annexure P-1), on accusation of having committed the offence punishable under Sections 323 and 324 IPC, by the police of Police Station Taraori, District Karnal.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. Consequently, the petitioner-accused was accordingly charge-sheeted for the commission of the pointed offence by the trial court and the case was slated for evidence of the prosecution.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 16.07.2012(Annexure P-2) and affidavit(Annexure P-3) of the complainant.;