SWARAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of 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 Kulwinder Kaur daughter of Surjit Singh -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitionersaccused Swaran Kaur wife of Swaran Singh and others, vide FIR No.250 dated 28.10.2011 (Annexure P -1), on accusation of having committed the offences punishable under Sections 406, 498 -A, 506, 511 and 323 IPC, by the police of Police Station Shahkot, District Jalandhar.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitionersaccused were charge -sheeted for the commission of the indicated offences and the case was slated for evidence of the 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 means of compromise deed dated 05.12.2014 (Annexure P -2).