- (1.) The contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the instant petition and emanating from the record, is that, in the wake of complaint of complainant Ramandeep Kaur respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused, by means of FIR No.30 dated 10.3.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 406, 498-A & 506 IPC by the police of Police Station Sadar Khanna, 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 contained in the order dated 19.5.2011 (Annexure P2) of this Court rendered in CRM No.11505-M of 2011. In pursuance thereof, the parties have also filed their joint petition (Annexure P3) for dissolution of their marriage by mutual consent, by way of decree of divorce under Section 13-B of the Hindu Marriage Act, 1955.;