- (1.) The crux of 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 Shelly @ Lalita Mittal wife of Sanjeev Gupta-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Sanjeev Gupta son of Subhash Chand and others, vide FIR No.16 dated 16.01.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Mani Majra, U.T., Chandigarh.
(2.) After completion of the investigation, the police submitted the final police report (challan) against the accused to face the trial for the indicated offences in 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 dated 16.01.2013 (Annexure P-2).;