PARAMVEER SINGH @ FANNA Vs. STATE OF PUNJAB

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 Binder Singh son of Ajaib Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners- accused Paramveer Singh @ Fanna son of Ranjit Singh @ Ajit Singh and others, vide FIR No.14 dated 04.02.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 323 & 506 read with Section 34 IPC (the offence punishable under Section 459 IPC was added later on), by the police of Police Station Barnala.

(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 deeds dated 25.03.2013 (Annexure P-2), 15.04.2013 (Annexure P-3), affidavit of complainant (Annexure P-4) and affidavit of his wife Balwinder Kaur (Annexure P-5).

(3.) DURING the course of preliminary hearing, the Magistrate, having the jurisdiction, was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise deeds (Annexures P-2 & P-3) and affidavits (Annexures P-4 & P-5), by this Court, by way of order dated 01.05.2013.