- (1.) The conspectus of the facts & 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-Jeet Chand son of Mutali Ram(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitionersaccused- Jia Lal son of Som Nath and others, vide FIR No.4 dated 04.01.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 427, 506, 148 and 149 IPC, by the police of Police Station Fatehgarh Sahib.
(2.) After completion of the investigation, the police submitted the final police report(challan). The petitioners-accused were accordingly charge-sheeted for the commission of the pointed 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 way of compromise dated 13.12.2013(Annexure P-2).;