- (1.) The epitome of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Pushpinder Singh son of Joginder Pal Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Satpal son of Tara Chand and others, vide FIR No.86 dated 20.03.2014(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 420 and 506 IPC, by the police of Police Station Kaithal City.
(2.) After completion of the investigation, the police submitted the final police report (challan) (Annexure P-2) against the accused on 12.06.2014 in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise-deed dated 27.06.2014(Annexure P-3).;