RAJESH KUMAR Vs. STATE OF PUNJAB

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 Rimpi @ Apeksha daughter of Desh Raj -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Rajesh Kumar son of Bachan Lal and others, vide FIR No.35 dated 29.07.2011 (Annexure P -1), on accusation of having committed the offences punishable under Sections 498 -A and 406 IPC, by the police of Police Station Women Cell, 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 16.12.2014 (Annexure P -2).