Mehinder Singh Sullar, J. - (1.) (Oral) - Tersely, the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the instant petition and emanating from the record, are that, in the wake of complaint of complainant Manavi respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, by means of FIR No.13 dated 12.1.2007 (Annexure P1), on accusation of having committed the offences punishable under sections 498-A & 406 read with section 34 Indian Penal Code by the police of Police Station City Narnaul, District Mahendergarh.
(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 (Annexure P2) recorded in the divorce petition for dissolution of their marriage by mutual consent under section 13-B of the Hindu Marriage Act, 1955 (hereinafter to be referred as "the Act").;