NARESH KHURANA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially in the wake of complaint of complainant-Sukhpal Singh son of Hardial Singh, respondent No.2(for brevity the complainant ), a criminal case was registered against the petitioner-accused Naresh Khurana, by means of FIR No.48 dated 02.05.2012(Annexure P-1), on accusation of having committed the offence punishable under Section 420 IPC, by the police of Police Station Sarabha Nagar, Ludhiana.

(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. against the petitioneraccused, to face trial for the indicated offence in 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 dated 30.06.2012(Annexure P-2) and affidavit(Annexure P-3) of the complainant.