SATISH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Tersely, 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-Poonam, daughter of Ramesh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner accused Satish son of Chaman Lal, by means of FIR No.1006 dated 27.09.2009(Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 406 and 506 IPC, by the police of Police Station City Panipat.

(2.) After completion of the investigation, the police submitted the final police report(challan). Consequently, the petitioner-accused was accordingly charge-sheeted for the commission of the pointed 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 matrimonial disputes, by way of compromise dated 25.08.2012(Annexure P-2).