AMARJOT SINGH Vs. U T CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, are that, initially in the wake of complaint of complainant Manmeet Kaur daughter of D.S. Bhatti-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner-accused Amarjot Singh son of Ajit Singh, vide FIR No.40 dated 09.02.2011 (Annexure P-1), on accusation of having committed the offences punishable under Sections 354 and 506 IPC, by the police of Police Station Sector 11, Chandigarh.

(2.) After completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitioneraccused was charge-sheeted for the commission of the indicated offences 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 disputes, by means of compromise deed dated 07.05.2013 (Annexure P-2) and affidavit of complainant dated 07.05.2013 (Annexure P-3).