VARUNDEEP SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(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 -Damanpreet Kaur, daughter of Amarjit Singh(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners -accused Varundeep Singh son of Avtar Singh and his mother Parminder Kaur, vide FIR No.496 dated 02.10.2012(Annexure P -1), on accusation of having committed the offences punishable under Sections 406 and 498 -A IPC, by the police of Police Station Sector 34, Chandigarh.

(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 way of order dated 05.12.2014(Annexure P -2) 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 statement dated 01.12.2014(Annexure P -5) and decree of divorce by mutual consent dated 05.12.2014(Annexure P -3), in which, the complainant has stated that she has no objection, if the criminal case registered against the petitioners -accused, is quashed.