SHER SINGH @ SHERA Vs. STATE OF HARYANA

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 -Jasmer son of Sadhu(respondent No.3)(for brevity "the complainant"), a criminal case was registered against petitioners -accused Sher Singh @ Shera son of Mahinder Singh and another, vide FIR No.60 dated 23.03.2012(Annexure P -1), on accusation of having committed the offences punishable under Sections 148, 149, 323, 324, 427 and 506 IPC, by the police of Police Station Taraori, District Karnal.

(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 punishable under Sections 323, 324, 427 and 506 read with Section 34 IPC, by way of impugned order dated 26.10.2012(Annexure P -5) 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 Panchayati compromise -deed dated 06.04.2012(Annexure P -2).