DAVID MASIH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Navneet Kaur daughter of Tehal Singh(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioner-accused-David Masih son of Gulzar Masih, vide FIR No.206 dated 25.11.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 494, 406 and 120-B IPC, by the police of Police Station Chherretta, District Amritsar.

(2.) After completion of the investigation, the police submitted the final police report(challan) against the accused, for the commission of offences in question, in the trial Court.

(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by way of compromise/affidavit dated 15.09.2014(Annexure P-2).