- (1.) The conspectus 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 Narinder Singh s/o Ranjit Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Gurjit Singh Dhaba s/o Ranjit Singh and his son Pushpinder, vide FIR No.66 dated 27.4.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 465, 468, 471 and 120-B IPC by the police of Police Station Sarabha Nagar, Ludhiana.
(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 disputes, by virtue of compromise deed dated 9.7.2014 (Annexure P-2) and affidavit (Annexure P3) of the complainant.;