VINOD KUMAR Vs. STATE OF PUNJAB

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 Upasana wife of Vinod Kumar daughter of Krishan Lal -respondent No.2 (for brevity "the complainant"), a criminal case was registered against her husband petitioners -accused Vinod Kumar and his parents, vide FIR No.180 dated 05.08.2011 (Annexure P -1), on accusation of having committed the offences punishable under Sections 406 and 498 -A IPC, by the police of Police Station Dera Bassi, District S.A.S. Nagar.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitionersaccused were charge -sheeted, by means of impugned order dated 24.07.2013 (Annexure P -4), 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 virtue of compromise deed dated 18.04.2014 (Annexure P -2) and affidavit of complainant dated 18.04.2014 (Annexure P -3).