SANSARJEET 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, is that, initially in the wake of complaint of complainant Jaspreet Singh son of Sukhmander Singh -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioneraccused Sansarjeet Singh son of Gurdarshan Singh, vide FIR No.106 dated 16.07.2014, on accusation of having committed the offences punishable under Section 336 IPC and Section 25 of the Arms Act, by the police of Police Station Baghapurana, District Moga.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan) against the petitioner -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 deed dated 30.07.2014 (Annexure P -1).