PAWAN KUMAR Vs. STATE OF HARYANA

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 Shallu daughter of Bheem Saini -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Pawan Kumar and his parents, vide FIR No.118 dated 12.05.2012 (Annexure P -1), on accusation of having committed the offences punishable under Sections 406, 498 -A, 323, 342, 506, 120 -B, 109 and 34 IPC, by the police of Police Station Pehowa, District Kurukshetra.

(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 statements of complainant dated 23.07.2014 (Annexure P -2) and her husband Pawan Kumar dated 23.07.2014 (Annexure P -3).