AMIT BHATIA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Tersely the facts and 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 Mamta daughter of Jetharam Dhingra-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Amit Bhatia son of late Maharaj Krishan Bhatia, vide FIR No.17 dated 13.01.2008 (Annexure P-1), for the commission of offences punishable under Sections 406, 498-A and 506 IPC, by the police of Police Station Civil Lines, District Rohtak.

(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 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 30.10.2012 (Annexure P-2).