RAJNISH ACHINT @ RAJNEESH ACHINT 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 Ramandeep Kaur daughter of Labh Singh -respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioneraccused Rajnish Achint @ Rajneesh Achint, vide FIR No.20 dated 15.03.2013 (Annexure P -1), on accusation of having committed the offences punishable under Sections 323, 498 -A and 506 IPC, by the police of Police Station Sector 19, Panchkula.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitioneraccused was 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 18.09.2014 (Annexure P -2) and affidavit of complainant dated 18.09.2014 (Annexure P -3).