- (1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that, in the wake of complaint of complainant Kuldip Kaur, daughter of Malkiat Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused, by means of FIR No.41 dated 19.9.1999 (Annexure P1), for the commission of offences punishable under sections 498-A, 420 and 120-B IPC by the police of Police Station Humbran, District Ludhiana.
(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 23.7.2012 (Annexure P2) and affidavit (Annexure P3) of the complainant.;