- (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 Charanjeet Kaur, wife of Chuhar Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Kaddu Singh s/o Gutta Singh and others, vide FIR No.10 dated 20.1.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 458, 323 and 427 read with section 149 IPC (the offence punishable u/s 308 IPC was later on added), by the police of Police Station Cheema, Distt. Sangrur.
(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences and 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 virtue of compromise deeds dated 6.2.2014 and 13.5.2014 (Annexures P-2 & P4) respectively.;