- (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 statement of complainant Amandeep Singh s/o Harbans Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.102 dated 8.6.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 323, 324 and 506 read with section 34 IPC, by the police of Police Station City Sunam, District Sangrur.
(2.) During the course of investigation of the case, the petitionersaccused were found innocent, exonerated and cancellation report was submitted by the police. The Magistrate did not accept the cancellation report (Annexure P2) and summoned the petitioners-accused to face the trial of indicated offences, by way of order dated 31.1.2013. After completion of the investigation, the police submitted the final police report (challan) and the petitioners-accused were accordingly charge-sheeted to face the trial of pointed offences & the case was slated for evidence of prosecution by the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise/affidavit dated 8.11.2013 (Annexure P-4) of complainant.;