BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(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 Taranjeet Singh son of Harbans Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Baljinder Kumar son of Kartar Chand and others, by virtue of FIR No.111 dated 28.8.2012 (Annexure P-1), for the commission of offences punishable under Sections 406, 420 and 120-B IPC, by the police of Police Station Sirhind, District Fatehgarh Sahib.

(2.) After completion of the investigation, the police submitted the final police report (challan) against the accused to face the trial of the indicated offences in the trial Court.

(3.) During the course of pendency of the criminal case, good sense prevailed and the parties have amicably settled their dispute, by way of compromise/affidavits of complainant dated 10.11.2012 (Annexure P-3) & 21.12.2012 (Annexure P7) and receipts (Annexures P4 to P6).