KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY , the facts & material, which need a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record are that, initially in the wake of complaint of complainant -Dalip Singh son of Ajit Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioner -accused Kulwant Singh son of Balbir Singh, vide FIR No.35 dated 31.05.2013(Annexure P -1), on accusation of having committed the offences punishable under Sections 326, 324, 323 and 34 IPC, by the police of Police Station Kotli Surat, Malli, Tehsil Batala, District Gurdaspur.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan). The petitioner -accused was accordingly charge -sheeted for the commission of offences, in question, by the trial Court and the case was slated 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 26.09.2014(Annexure P -2).