GURPREET SINGH Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Vishal Sharma, Deputy Manager (respondent No.2) of IndusInd Bank Limited (respondent No.3) (for brevity "the complainant-Bank"), a criminal case was registered against petitioneraccused Gurpreet Singh s/o Harbhajan Singh, vide FIR No.171 dated 20.6.2009 (Annexure P1), on accusation of having committed the offences punishable u/ss 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Rajpura City, District Patiala.

(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioner-accused was accordingly chargesheeted to face the trial of indicated offences and the case was slated for evidence of prosecution by the trial Court.

(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of letter of settlement/compromise dated 8.5.2014 (Annexure P-2) of the complainant- Bank.