CHOTTA SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, are that, initially in the wake of complaint of complainant Sukhdev Singh son of Mahla Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Choota Singh @ Leela son of Gajjan Singh, vide FIR No.141 dated 15.12.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 279, 337 and 338 IPC, by the police of Police Station Sardulgarh, District Mansa.

(2.) After completion of the investigation of the case, the police submitted the final police report (challan) (Annexure P-2). Consequently, the petitioner-accused was charge-sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.

(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 04.12.2013 (Annexure P-3).