SHIVANI BANSAL Vs. STATE OF PUNJAB AND OTHERS

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 Amit Gupta son of Amrit Gupta-respondent No.4 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Shivani Bansal @ Shivani Gupta daughter of S.K. Bansal, vide FIR No.99 dated 31.05.2012 (Annexure P-1/T), on accusation of having committed the offences punishable under Sections 420, 465, 467 & 471 read with Section 120-B IPC, by the police of Police Station Civil Line, Bathinda.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 28.07.2012 (Annexure P-3) and judgment of decree of divorce dated 31.01.2013 (Annexure P-2).

(3.) As is evident from the record that the first petition bearing CRM No.M-26472 of 2012 (for brevity 'the 1 st case) (file attached), filed by the petitioner was disposed of by this Court, vide order dated 03.10.2012, which is as under: -