SUBHASH CHAND Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The epitome 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-Meena Devi, daughter of Late Sh.Parbhati Lal(respondent No.2)(for brevity "the complainant"), a criminal case was registered against her husband petitioner-accused-Subhash Chand son of Deen Dayal, vide FIR No.138 dated 27.07.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 498-A, 506, 323 and 34 IPC, by the police of Police Station Pataudi, District Gurgaon.

(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 pointed 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 matrimonial disputes, by means of statements(Annexures P-2 & P-3), recorded during the course of maintenance petition.