RAVI SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE compendium of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Nileshni Reddy d/o Keshwan Reddy, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Ravi Sidhu son of Chiranji Lal and others, vide FIR No.6 dated 17.5.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 420, 498 -A, 465, 468, 471 and 120 -B IPC by the police of Police Station NRI Jalandhar.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan), the petitioners -accused were accordingly charge -sheeted to face the trial of indicated offences and the case was slated for evidence of prosecution by the trial Court.

(3.) DURING the pendency of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by virtue of compromise deed dated 1.11.2014 (Annexure P -2).