RAJAN GUPTA Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) The epitome of the facts & material, culminating in the commencement, relevant 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 Saroj Gupta d/o Devi Chand, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner-accused Rajan Gupta s/o R.N.Gupta, vide FIR No.41 dated 23.2.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 323, 427, 452 and 506 IPC by the police of Police Station Chandi Mandir, District Panchkula.

(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, by way of charge sheet dated 11.6.2012 (Annexure P3) 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 means of compromise deed dated 25.8.2014 (Annexure P-2).