- (1.) Concisely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially in the wake of complaint of complainant-Amandeep Kaur wife of Rupinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused Kamaljeet Kaur and others, by means of FIR No.80 dated 24.08.2009(Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 323 and 406 IPC, by the police of Police Station Amargarh, District Sangrur.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. Consequently, the petitioners-accused were accordingly charge-sheeted for the commission of the pointed 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 way of compromise-deed dated 28.02.2012(Annexure P-2).;