- (1.) The contour 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 Bahadur Singh son of Bachan Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused Mohinder Singh son of Man Singh and his son Sanjeev Kumar, vide FIR No.57 dated 13.10.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 324 & 506 read with Section 34 IPC (offence punishable under Section 326 was later on added), by the police of Police Station Naggal, District Ambala.
(2.) After completion of the investigation, the police submitted the final police report (challan). Consequently, the petitioners-accused were charge-sheeted, by virtue of impugned order dated 10.05.2011 (Annexure P-4) for the commission of indicated 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 means of compromise dated 20.04.2012 (Annexure P-2) and affidavit of complainant (Annexure P-3).;