PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE compendium of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of joint complaint of complainants Lakhwinder Singh s/o Harjit Singh and Bachittar Singh s/o Pritam Singh (respondent Nos.2 & 3) (for brevity "the complainants"), a criminal case was registered against petitioners -accused Parminder Singh son of Rattan Singh and others, vide FIR No.116 dated 8.10.2010 (Annexure P1), on accusation of having committed the offences punishable u/ss 379 and 447 IPC, by the police of Police Station Gate Hakima, Amritsar.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan), the petitioners -accused were accordingly charge -sheeted to face the trial of indicated offences and the case was slated for evidence of 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 virtue of compromise deed dated 3.10.2013 (Annexure P2).