SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Parminderjit Kaur d/o Sukhdev Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Surjit Singh s/o late Jagraj Singh and his mother Sukhwinder Kaur, vide FIR No.387 dated 20.9.2009 (Annexure P1), on accusation of having committed the offences punishable u/ss 406 and 498-A IPC, by the police of Police Station Sadar, Amritsar.

(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences, by means of impugned order/charge sheet dated 6.10.2010 (Annexure P2) and the case was slated for evidence of 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 3.9.2014 (Annexure P-4) and affidavit (Annexure P5) of the complainant.