- (1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Maninderjit Kaur respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by means of FIR No. 53 dated 31.3.2012 (Annexure P1), for the commission of offences punishable under sections 498-A & 406 IPC by the police of Police Station Sultanwind, District Amritsar.
(2.) After the completion of the investigation, the police submitted the challan/final police report, in terms of section 173 Cr. PC. Accordingly, the petitioners were charge sheeted for the trial of 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 dispute, by virtue of compromise dated 2.8.2012 (Annexure P2).;