- (1.) Concisely, 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-Jagiri Ram son of Darshan Ram, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Surjit Kumar @ Surjit Ram and others, by virtue of FIR No.74 dated 27.06.2010(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324 and 34 IPC, by the police of Police Station Kartarpur, District Jalandhar.
(2.) After completion of the investigation, the police submitted the final police report(challan). 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 pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 15.09.2012(Annexure P-2) and affidavit(Annexure P-3) of the complainant.;