- (1.) Tersely, the facts & material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, are that initially, in the wake of statement of complainant Sarabjit Kaur (respondent No.2) w/o Daljit Singh (respondent No.3) (for brevity "the complainant"), a criminal case was registered against petitioners-accused, Tarsem Masih son of Rakha Masih and others, vide FIR No.123 dated 10.8.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 323 and 324 read with section 34 IPC (the offence punishable u/s 326 IPC was later on added) by the police of Police Station Dhariwal, District Gurdaspur.
(2.) After completion of the investigation, the police submitted the final police report (challan) against the petitioners-accused to face the trial of indicated offences in the trial Court.
(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 16.7.2014 (Annexure P-2).;