- (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-Harmanpreet Kaur, respondent No.2(for brevity "the complainant), a criminal case was registered against her husband, petitioner-accused Deepak Singh Bedi, by way of FIR No.48 dated 19.03.2011(Annexure P-1), for the commission of offences punishable under Sections 406 and 498-A IPC, by the police of Police Station City Kapurthala.
(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 petitioner-accused was 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 virtue of compromise(Annexure P-2) and the affidavit(Annexure P2/1).;