- (1.) The conspectus of the facts and 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 Ranjit Singh son of Kashmir Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused Gurdev Singh son of Joginder Singh and another, vide FIR No.94 dated 18.08.2008 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323 and 324 read with Section 34 IPC (the offence punishable unde Section 326 IPC was later on added), by the police of Police Station Sarhali, District Tarn Taran.
(2.) After completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitionersaccused were charge-sheeted for the commission of the indicated 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 means of compromise/affidavit dated 01.07.2013 (Annexure P-2).;