HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that initially, in the wake of statement of complainant Sukhdev Singh s/o Gurmej Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Harjit Singh s/o Sukhwinder Singh and others, vide FIR No.208 dated 17.11.2009 (Annexure P1), on accusation of having committed the offences punishable u/ss 326 and 506 read with section 34 IPC by the police of Police Station Dhariwal, Distt.Gurdaspur.

(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners -accused were accordingly charge -sheeted 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/affidavit dated 2.9.2014 (Annexure P2) of complainant.