LAWS(P&H)-2012-7-271

VINEET SAGAR Vs. STATE OF HARYANA AND ANOTHER

Decided On July 30, 2012
Vineet Sagar Appellant
V/S
State Of Haryana And Another Respondents

JUDGEMENT

(1.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record are that, in the wake of complaint of complainant-Reema wife of Vineet Sagar, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioner-accused, by means of FIR No.346 dated 22.07.2009(Annexure P-1), on accusation of having committed the offence punishable under Sections 406, 498-A, 506, 379 Penal Code and Sections 3 & 4 of Dowry Prohibition Act, 1961, by the police of Police Station Faridabad Central.

(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Sec. 173 Crimial P.C. Consequently, the petitioner-accused was accordingly charge-sheeted for the commission of the indicated offences by the trial court and the case was slated for evidence of the prosecution.

(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise/settlement-deed dated 05.07.2012(Annexure P-2).