RAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matrix of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Heera Masih son of Salamat Masih -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Rajan son of Kala Masih and others, vide FIR No.108 dated 06.11.2013 (Annexure P -1), on accusation of having committed the offences punishable under Sections 323, 324 and 326 read with Section 34 IPC, by the police of Police Station Sadar Gurdaspur.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan) against the petitioners -accused for the commission of the indicated offences in 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/affidavit of complainant dated 13.08.2014 (Annexure P -2), affidavit of injured Sabi son of Prem Masih dated 14.08.2014 (Annexure P -3) and affidavit of injured Mukha Masih son of Shamshed Masih dated 03.09.2014 (Annexure P -4).