GURMEET SINGH Vs. STATE OF PUNJAB

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-Balwinder Kaur wife of Karamjit Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Gurmeet Singh son of Sukhdev Singh and others, vide FIR No.83 dated 03.05.2013(Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 336, 505, 506, 34 IPC and Sections 25 and 27 of the Arms Act(the offence punishable under Section 324 IPC was added and Section 27 of the Arms Act was deleted later on), by the police of Police Station Samrala, District Ludhiana, in the manner depicted here-in-above.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise dated 20.05.2013(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(Annexure P-2) between them by this Court, vide order dated August 01, 2013.