JAGDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The conspectus of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Harjinder Singh son of Lal Singh (respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioner-accused-Jagdeep Singh son of Kulwant Singh, vide FIR No.133 dated 20.12.2013(Annexure P-1), on accusation of having committed the offences punishable under Sections 420 and 120-B IPC, by the police of Police Station Bhaini Mian Khan, District Gurdaspur.

(2.) After completion of the investigation, the police submitted the final police report(challan) against the accused in the trial Court.

(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise-deed dated 15.07.2014(Annexure P-2).