- (1.) The contour of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Bhajan Singh son of Piara Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused-Jaswinder Singh @ Chhinda son of Amrik Singh and others, vide FIR No.18 dated 11.03.2014(Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Mamdot, District Ferozepur.
(2.) After completion of the investigation, the police submitted the final police report(challan) against the accused, for the commission of offences, in question, in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise-deed dated 28.05.2014(Annexure P-2).;