NAVEEN PURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour 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 Sukhjinder Singh son of Jasvir Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners- accused Naveen Puri son of Sushil Kumar and another, vide FIR No.134 dated 29.12.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 420 IPC, by the police of Police Station City S.B.S. Nagar, District S.B.S. Nagar.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 04.01.2013 (Annexure P-2) and affidavit of complainant (Anenxure P-3).

(3.) DURING the course of preliminary hearing, the Magistrate, was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise (Annexure P-2) between them, by this Court, by way of order dated 09.01.2013.