GOPAL CHAUDHARY Vs. STATE OF HARYANA

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, are that, initially in the wake of complaint of complainant Saurav Garg son of B.K. Garg -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner -accused Gopal Chaudhary son of Prem Chand Chaudhary, vide FIR No.53 dated 09.02.2009 (Annexure P -1), on accusation of having committed the offences punishable under Sections 279, 336 and 337 IPC, by the police of Police Station Sector 5, Panchkula.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitioner - accused was 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 09.10.2014 (Annexure P -2).