- (1.) The epitome 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 Balbir Singh s/o Munder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Shingara Singh s/o Mahinder Singh and others, vide FIR No.112 dated 2.6.2009 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 323, 354, 382, 447, 506 and 511 read with section 149 IPC by the police of Police Station Division No.7 (Vardhman), Luidhiana City.
(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences and 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 virtue of compromise deed dated 17.10.2014 (Annexure P-2).;