- (1.) The compendium of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Munni, daughter of Hemraj respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitionersaccused Raghvinder and others, vide FIR No.73 dated 16.3.2011 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 406, 498-A, 506 and 120-B IPC, by the police of Police Station Kanina, District Mahendergarh.
(2.) After completion of the investigation, the police submitted the final police report (challan). Accordingly, the petitioners-accused were charge-sheeted for the commission of indicated offences by the trial Court 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 disputes, by means of settlement dated 9.4.2012 (Annexure P-2) before the Mediation and Conciliation Centre.;