KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of the facts and 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 Sarjiwan Singh son of Chanan Singh -respondent No.3 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Kamaljit Singh son of Gurcharan Singh and others, vide FIR No.96 dated 19.10.2013, on accusation of having committed the offences punishable under Sections 323, 324, 326 and 148 read with Section 149 IPC, by the police of Police Station Mukandpur, District S.B.S .Nagar.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitionersaccused were charge -sheeted for the commission of the indicated offences 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 means of compromise deed dated 26.09.2014 (Annexure P -1).