- (1.) The crux of 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 Ankit son of Nand Lal-respondent No.3 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Naveen son of Ashok Kumar @ Dhan Singh and others, vide FIR No.135 dated 21.04.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 452, and 506 read with Section 34 IPC, by the police of Police Station City Palwal.
(2.) After completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitionersaccused were charge-sheeted for the commission of the 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 deed dated 20.09.2014 (Annexure P-2) and affidavit of complainant/injured dated 20.09.2014 (Annexure P-3).;