HARSH KUMAR Vs. U T , CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) The contour of the facts & 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-Sunita Rani daughter of Rameshwar Dass(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioner-accused Harsh Kumar son of Krishan Lal, vide FIR No.343 dated 27.06.2008(Annexure P-1), on accusation of having committed an offence punishable under Section 498-A IPC, by the police of Police Station Sector-34, Chandigarh.

(2.) After completion of the investigation, the police submitted the final police report(challan). The petitioner-accused was accordingly charge-sheeted for the commission of offence, in question, by the trial Court 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 means of compromise deed dated 17.05.2014(Annexure P-2).