- (1.) The contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of statement of complainant Sanjeev Kumar s/o Gauri Shankar (since deceased) (for brevity "the complainant"), a criminal case was registered against petitioners-accused Amritpal Singh alias Sonu alias Baba s/o Ranjit Singh Saini, Sandeep Singh s/o Amrik Singh, Pardeep Kumar alias Shoki s/o Joginder Pal and juvenile Rajan Kumar s/o Satpal, vide FIR No.74 dated 23.8.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 307, 323 and 324 read with section 149 IPC, by the police of Police Station Chabbewal, District Hoshiarpur.
(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences & the case was slated for evidence of prosecution by the trial Court. However, the case of accused Rajan Kumar (juvenile) was separately tried by the Juvenile Justice Board.
(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 5.9.2014 (Annexure P-2).;