BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE crux 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 Supinderjit Kaur daughter of Piara Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners- accused Bhupinder Singh son of Makhan Singh and his son Bikramjit Singh, vide FIR No.6 dated 20.10.2011 (Annexure P-3), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station NRI, District Hoshiarpur.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise dated 29.03.2012 (Annexure P-4).

(3.) DURING the course of preliminary hearing, the 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-4) between them, by this Court, by means of order dated 29.01.2013.