AVTAR SINGH 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 -Baljit Kaur widow of Surjit Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused Avtar Singh son of Sant Singh and others, vide FIR No.478 dated 29.12.2011(Annexure P -1), on accusation of having committed the offences punishable under Sections 419, 420, 467, 468, 471 and 120 -B IPC, by the police of Police Station Naraingarh, District Ambala.

(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/affidavit dated 16.09.2014(Annexure P -2).