- (1.) The epitome 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-Tirupma daughter of Amrit Lal(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitionersaccused Sachin @ Bhura son of Udayveer Singh and another, vide FIR No.108 dated 24.05.2014(Annexure P-1), on accusation of having committed the offences punishable under Section 354 IPC and Section 3 of The Scheduled Caste & Scheduled Tribes(Prevention of Atrocities) Act, 1989, by the police of Police Station Naraingarh, District Ambala.
(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 offences, in question, 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 means of compromise-deeds dated 26.05.2014 and 16.06.2014(Annexures P-2 & P-3).;