PARSHOTAM LAL KAPOOR Vs. STATE OF HARYANA

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 -Promila daughter of Rawel Chand(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused Parshotam Lal Kapoor son of Bishan Dass and others, vide FIR No.14 dated 13.01.2010(Annexure P -1), on accusation of having committed the offences punishable under Sections 406, 498 -A, 323, 506 and 120 -B IPC, by the police of Police Station Ambala Cantt.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan). The petitioners -accused were accordingly charge -sheeted for the commission of 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 means of compromise/settlement -deed dated 29.05.2014 (Annexure P -2).