DAVINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Tersely, 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 Paramjit Kaur daughter of Kashmira Singh-respondent No.3 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Davinder Singh son of Sewa Singh, vide FIR No.293 dated 18.11.2009 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A read with Section 120-B IPC, by the police of Police Station Division No.5, Civil Lines, Ludhiana.

(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 matrimonial disputes, by means of compromise deed dated 23.03.2013 (Annexure P-2).