JAGTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The epitome of the facts and 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-Dr.Gaurav Dhand son of Surinder Kumar, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Jagtar Singh, by way of FIR No.26 dated 16.02.2011, on accusation of having committed the offences punishable under Sections 279, 337 and 427 IPC, by the police of Police Station Dakha, District Ludhiana(Rural).

(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 accused to face trial for the commission of the indicated offences in 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 dated 29.05.2012(Annexure P-2).