- (1.) The epitome of the facts & material, culminating in the commencement, relevant 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 complaint of complainant Harjit Singh s/o Jaimal Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Ravinder Singh s/o Jagir Singh and others, vide FIR No.389 dated 2.10.2007 (Annexure P1), on accusation of having committed the offences punishable u/ss 420, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Civil Lines, Amritsar.
(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 & 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 means of compromise deeds dated 5.2.2010 and 11.5.2014 (Annexures P-2 and P3) respectively.;