- (1.) The contour 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 Amarbir Singh s/o Balwinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused, Jatinder Singh son of Amrik Singh and others, vide FIR No.82 dated 24.9.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 323, 324, 326 and 452 read with section 149 IPC by the police of Police Station Sadar Batala, District Gurdaspur.
(2.) After completion of the investigation, the police submitted the final police report (challan) to face the trial of indicated offences in 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 1.7.2014 (Annexure P-2).;