- (1.) The conspectus 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-Branch Manager, State Bank of Patiala(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioners-accused Smt.Jasbir Kaur and her husband Karnail Singh son of Gurbax Singh, vide FIR No.124 dated 06.12.2010(Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 467, 468 and 471 IPC, by the police of Police Station Division No.2, Pathankot.
(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 offences, 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/agreement dated 25.08.2014(Annexure P-2).;