- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, in the wake of complaint of complainant-Shalini Gupta daughter of Triloki Nath Garg, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioners-accused Sanjeev Gupta and others, by virtue of FIR No.138 dated 24.09.2005(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 498-A, 506 and 34 IPC, by the police of Police Station Chhachhrauli, District Yamuna Nagar.
(2.) After completion of the investigation, the police submitted the final police report(challan). Consequently, the petitioners-accused were accordingly charge-sheeted for the commission of the 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 disputes, by way of agreement/compromise dated 04.09.2012(Annexure P-2) and affidavit(Annexure P-3) of the complainant.;