MOHINDER PAL Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The epitome of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Jatinder Kaur daughter of Piara Lal, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Mohinder Pal son of Sohan Lal, vide FIR No.40 dated 06.05.2010(Annexure P-1), on accusation of having committed the offence punishable under Section 498-A IPC, by the police of Police Station Bullowal, District Hoshiarpur.

(2.) After completion of the investigation, the police submitted the final police report(challan) against the accused for the commission of offences punishable under Sections 498-A and 323 IPC. The petitioneraccused was accordingly charge-sheeted 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 matrimonial disputes, by way of compromise-deed dated 19.11.2012(Annexure P-2).