JASWINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

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 Balwinder Singh @ Wattan Singh son of Saudagar Singh Jatt-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Jaswainder Kaur daughter of Gursewak Singh and Dharam Pal Singh son of Jang Singh (since acquitted), vide FIR No.103 dated 28.12.2004 (Annexure P-1), on accusation of having committed the offences punishable under Sections 419, 468, 471 and 120B IPC, by the police of Police Station Phool, District Bathinda.

(2.) After completion of the investigation, the police submitted the final police report (challan). Consequently, the petitioner-accused was charge-sheeted for the commission of the indicated offences 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 means of compromise deed dated 06.10.2012 (Annexure P-2) and affidavit of complainant (Annexure P-3).