SUNITA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The epitome 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-Sudha Rani, daughter of Amar Singh, respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Subhash Chander, Sudesh Thakur and Virender Singh (respondent No. 3), by means of FIR No. 87 dated 27.04.2010(Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 406, 323, 506 and 120-B IPC, by the police of Police Station Mullana, District Ambala.

(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr. P. C.

(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise-deed dated 16.07.2012 (Annexure P-2).