CHARANJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The conspectus 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-Damanpreet Kaur daughter of Iqbal(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioner-accused-Charanjit Singh son of Manmohan Singh, vide FIR No.21 dated 14.01.2010(Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Kotwali, District Patiala.

(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 the offences, 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 way of compromise dated 17.07.2013(Annexure P-2).