- (1.) The matrix 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 complaint of complainant V.N.Natrajan s/o G.Natrajan, respondent No.2 Branch Manager of Sundram, Finance Limited, respondent No.3 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Sidharth s/o Anil Kumar and others, vide FIR No.115 dated 6.3.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 406, 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Baldev Nagar, District Ambala.
(2.) After completion of the investigation, the police submitted the final police report (challan) against the petitioners-accused to face the trial of indicated offences in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their financial dispute, by virtue of compromise/affidavit dated 21.3.2013 (Annexure P-2) of the complainant.;