HARISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY , the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that, initially, in the wake of complaint of complainant Rani, daughter of Raj Kumar-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners- accused Harish Kumar and others, vide FIR No.5 dated 5.1.2012 (Annexure P-1), on accusation of having committed an offence punishable under Section 498-A read with section 34 IPC, by the police of Police Station City Gurdaspur.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial dispute, by virtue of compromise dated 11.1.2012 (Annexure P-2). CRM No. M-1751 of 2013 (O&M) 2

(3.) DURING the course of preliminary hearing, the area Magistrate, having the jurisdiction, was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise (Annexure P-2) between them, by this court, vide order dated 21.1.2013.