- (1.) The contour of the facts and 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 Navpreet Singh son of Des Raj-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Money @ Mandeep Singh son of Minder Pal and others vide, FIR No.33 dated 10.04.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 341 and 364 read with Section 34 IPC, by the police of Police Station Nurpur Bedi, District Rupnagar.
(2.) After completion of the investigation of the case, the police submitted the final police report (challan) against the petitioners-accused in 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 dated 26.05.2014 (Annexure P-2) and affidavit of complainant dated 30.05.2014 (Annexure P-4).;