(1.) TERSELY , the facts & 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 -Narinder Kaur, daughter of Seetal Ram(respondent No.2) (for brevity "the complainant"), a criminal case was registered against her husband petitioner -accused Amarjit Singh son of Kashmir Singh, vide FIR No.71 dated 17.07.2014(Annexure P -1), on accusation of having committed the offences punishable under Sections 406 and 498 -A IPC, by the police of Police Station Chabbewal, District Hoshiarpur.
(2.) AFTER completion of the investigation, the police submitted the final police report(challan). The petitioner -accused was accordingly charge -sheeted for the commission of offences, in question, 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 way of compromise/affidavit dated 03.01.2015(Annexure P -2).