JAGTAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

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 Ravinder Singh son of Mota Singh -respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitioner -accused Jagtar Singh son of Gurmail Singh, vide FIR No. 18 dated 13.04.2012 (Annexure P -1), for the commission of offences punishable under Sections 452, 323 & 506 IPC, by the police of Police Station Kotdharmu, District Mansa. After completion of the investigation, the police submitted the final police report (challan). Consequently, the petitioner -accused was charge -sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.

(2.) DURING the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 01.10.2012 (Annexure P -2).

(3.) DURING the course of preliminary hearing, the trial Court, 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 means of order dated 29.01.2013.