- (1.) The compendium 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 statement of complainant Bodh Raj son of Chuni Lal, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Hardev Raj alias Hardev Lal s/o Sardha Ram and others, vide FIR No.16 dated 25.4.2011 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 323 and 452 read with section 149 IPC by the police of Police Station Tibber, Distt. GurdaspurCRM No. M-35016 of 2014 2
(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 deed dated 17.7.2014 (Annexure P-2).;