- (1.) The crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, are that, initially in the wake of complaint of complainant Fajjar son of Kalu-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Ashu son of Safeda and others, vide FIR No.123 dated 15.10.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 148, 149 and 285 IPC and Section 25 of The Arms Act, by the police of Police Station Nuh, District Mewat.
(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 deed dated 20.01.2014 (Annexure P-2).;