KARAMJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, in the wake of complaint filed by Paranjit Singh @ Jaggi son of Chhota Singh and his mother Karnail Kaur-respondent Nos. 2 and 3 (for brevity the complainants ), a criminal case was registered against the petitioner-accused, vide FIR No. 20 dated 8.5.2009 (Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 295-A, 323 and 34 IPC, by the police of Police Station Kot Fatta, District Bathinda.

(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173 Cr.P.C. Consequently, the petitioner-accused was accordingly charge-sheeted to face the trial of indicated offences by the trial Court and 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 affidavits of complainants Karnail Kaur (Annexure P-2) and Paranjit Singh (Annexure P-3).