GURCHARAN SINGH @ MAKHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matrix 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 -Jaswinder Singh son of Sharmo Singh(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioners -accused Gurcharan Singh @ Makhan son of Karam Singh and others, vide FIR No.277 dated 26.12.2006(Annexure P -1), on accusation of having committed the offences punishable under Sections 420, 467, 468 and 471 IPC, by the police of Police Station Naraingarh, District Ambala.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan)(Annexure P -2). The petitioners -accused were accordingly charge -sheeted for the commission of offences, in question and the case was slated for evidence of the 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 07.06.2013(Annexure P -3).