DAVINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The matrix of 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 Sukhdeep Singh Kundra son of Harjit Singh Kundra-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Davinder Singh son of Avtar Singh, vide FIR No.20 dated 27.02.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 323, 506 and 294 IPC, by the police of Police Station City S.B.S. Nagar .

(2.) After completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitioner- accused was charge-sheeted for the commission of the indicated offences by the trial Court and the case was listed 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 07.03.2013 (Annexure P-2).