- (1.) The matrix of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Nirmal Singh son of Balveer Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Jagga Singh son of Gurnam Singh and others, vide FIR No.13 dated 04.04.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 324, 323, 148 and 149 IPC (the offence punishable under Section 326 IPC was added later on), by the police of Police Station Jhunir, District Mansa.
(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 virtue of compromise-deed dated 26.10.2013(Annexure P-2).;