SUKHMANDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

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 Baljit Kaur wife of Baldev Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Sukhmander Singh son of Atma Singh, vide FIR No.317 dated 16.12.2009 (Annexure P-1), for the commission of offences punishable under Sections 420 & 203 IPC, by the police of Police Station Kotwali, District Faridkot.

(2.) After completion of the investigation of the case, 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.

(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 16.03.2012 (Annexure P-4).