JAIPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) TERSELY , the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially in the wake of complaint of complainant -Jagdish Chand son of Inder Dass(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused Jaipal son of Inder Dass and others, vide FIR No.67 dated 17.06.2014(Annexure P -1), on accusation of having committed the offences punishable under Sections 148, 149, 323 and 506 IPC(the offence punishable under Section 325 IPC was later on added), by the police of Police Station Jathlana, District Yamuna Nagar.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan). 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 way of compromise -deed dated 14.11.2014(Annexure P -2) and affidavit of the complainant,(Annexure P -3).