BHAGWANT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The conspectus 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 complainants Baldev Singh s/o Sher Singh and Kulwant Singh s/o Vir Singh, respondent Nos.2 and 3 respectively (for brevity "the complainants"), a criminal case was registered against petitioner-accused Bhagwant Singh s/o Ajit Singh, vide FIR No.258 dated 27.9.2008 (Annexure P1), on accusation of having committed the offences punishable u/ss 420, 467, 468 and 471 IPC, by the police of Police Station Division No.5, Ludhiana.

(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 compromise deed dated 5.8.2014 (Annexure P-2).