IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY , 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 Surjit Singh son of Karnail Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner- accused Iqbal Singh son of Gurnam Singh, vide FIR No.168 dated 06.11.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420, 406 & 506 IPC, by the police of Police Station City Jagraon, District Ludhiana.

(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 deed dated 05.12.2012 (Annexure P-2).

(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 deed (Annexure P-2), by this Court, by way of order dated 10.05.2013.