AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant -Kiranjeet Kaur daughter of Late Puran Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused Amrik Singh son of Kashmir Singh and others, vide FIR No.130 dated 30.10.2013(Annexure P -1), on accusation of having committed the offences punishable under Sections 498 -A, 406, 182 IPC (the offences punishable under Sections 193, 195 and 211 IPC were later on added), by the police of Police Station Ghagga, District Patiala.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan). The petitioners -accused were accordingly charge -sheeted for the commission of offences, in question, 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 01.07.2014(Annexure P -2).