- (1.) Concisely, 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-Brijeshwar Singh Jaswal son of Gurdial Singh Jaswal, (respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Akhtar Hussain son of Razak Hussain and others, vide FIR No.335 dated 15.12.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 506, 34 IPC read with Section 61/1/14 of The Excise Act, by the police of Police Station Sector 36, Chandigarh.
(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 the pointed offences 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 way of compromise/affidavit of the complainant dated 25.01.2014(Annexure P-2);