- (1.) The contour of the facts & 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 Akbari wife of Baidano Subhan Khan respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.175 dated 27.6.2004 (Annexure P-1), for the commission of offences punishable under Sections 323 and 324 read with Section 34 IPC, by the police of Police Station Sohna, District Gurgaon.
(2.) After the completion of investigation, the police submitted the final police report (challan). The petitioners-accused were accordingly charge sheeted by the trial Court to face the trial for the indicated offences and the case was slated for evidence of prosecution.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their dispute, by means of compromise (Annexure P2).;