- (1.) The epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Gurdev Singh son of Diddar Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioner-accused Gurpreet Singh @ Lalli son of Rajwant Singh, vide FIR No.64 dated 26.07.2007(Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 326, 324 and 323 IPC, by the police of Police Station Rangar Nangal Batala, District Gurdaspur.
(2.) After completion of the investigation, the police submitted the final police report(challan). The petitioner-accused was accordingly charge-sheeted for the commission of offence, in question, 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 22.11.2014(Annexure P-2) and affidavit of the complainant, Annexure P-3.;