- (1.) The matrix 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 complaint of complainant Ram Bhagat s/o Kapoor, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.222 dated 7.6.2010 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 323, 325 and 452 read with section 149 IPC, by the police of Police Station Sampla, District Rohtak.
(2.) 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 indicated offences, by way of charge sheet dated 30.3.2013 (Annexure P2) & 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 dated 28.1.2014 (Annexure P-3).;