- (1.) The epitome of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Rakesh Kumar son of Prem Chand(respondent No.4)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Rajesh Kumar son of Chaman Lal and others, vide FIR No.405 dated 28.12.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 420, 465, 467 and 471 IPC, by the police of Police Station Tripri Town, District Patiala.
(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-deed dated 14.06.2012(Annexure P-2) and affidavit (Annexure P-3) of the complainant.;