SUKESH KUMAR DAHIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matrix 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 Savita daughter of Satvir Singh -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Sukesh Kumar Dahiya and his parents, vide FIR No.385 dated 28.09.2006 (Annexure P -1), on accusation of having committed the offences punishable under Sections 406 and 498 -A IPC, by the police of Police Station Sector 7, Faridabad.

(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 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 deed dated 28.01.2013 (Annexure P -2).