DEEPAK JOSHI @ DIMPLE Vs. STATE OF PUNJAB

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 -Rajni, daughter of Gurdev Chand(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused -Deepak Joshi @ Dimple son of Kewal Krishan and others, vide FIR No.13 dated 04.02.2014(Annexure P -1), on accusation of having committed an offence punishable under Section 498 -A IPC, by the police of Police Station Women Cell, District Jalandhar.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan) against the accused, for the commission of offence, 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 -deed dated 29.09.2014(Annexure P -2).