DALBIR @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome 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 -Sukhvir Singh @ Tegu son of Joginder Pal(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioner -accused -Dalbir @ Sonu son of Jagtar Singh and his other acquitted co -accused, vide FIR No.315 dated 11.08.2003(Annexure P -1), on accusation of having committed the offences punishable under Sections 341, 506, 148 and 149 IPC, by the police of Police Station Nakodar, District Jalandhar.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan). The accused were accordingly chargesheeted for the commission of offences, in question and the case was slated for evidence of the prosecution. Since, the petitioner did not appear, so, he was declared proclaimed offender by the trial Court.

(3.) DURING the pendency of the criminal prosecution against the petitioner, good sense prevailed and the parties have amicably settled their disputes, by way of compromise -deed dated 21.11.2014(Annexure P -2) and affidavit of the complainant, (Annexure P -3).