DINESH HANDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Jyotika, daughter of Sunil Handa respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Dinesh Handa son of late Ramesh Handa & others, by means of FIR No.84 dated 2.6.2011 (Annexure P1), on accusation of having committed the offences punishable under Sections 498-A, 406 and 506 IPC by the police of Police Station City Batala.

(2.) DURING the pendency of petition for anticipatory bail (CRM No. M-32072 of 2012 titled as Dinesh Kumar Handa Vs. State of Punjab & Anr.), the matter was referred to the Mediation & Conciliation Centre of this Court, wherein, the parties have amicably settled their dispute, vide compromise dated 14.5.2013 (Annexure P2).

(3.) DURING the course of preliminary hearing, the trial Court was directed to record the statements of all the concerned parties with regard to the genuineness and validity or otherwise of the compromise/settlement (Annexure P2) between them by this Court, vide order dated 21.5.2013.