- (1.) Tersely, the facts & 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 Kanchan Kumari wife of Jatinder Kumar respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.38 dated 4.6.2011 (Annexure P-1), on accusation of having committed an offence punishable under Section 498-A read with section 34 IPC, by the police of Police Station Shahpur Kandi, District Gurdaspur.
(2.) After the completion of investigation, the police submitted the final police report (challan) and consequently, the trial Court framed the charges against the petitioners-accused to face the trial of indicated offence 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 disputes, by means of compromise dated 2.1.2012 (Annexure P-2).;