- (1.) The crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, in the wake of complaint of complainant-Geeta Devi, daughter of Piara Singh, respondent No.2(for brevity "the complainant"), a criminal case was registered against her husband petitioner-accused Jasvir Singh @ Babbu, by virtue of FIR No.4 dated 05.01.2009(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 498-A, 323, 324 and 34 IPC, by the police of Police Station Adampur, District Jalandhar.
(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 way of compromise-deed dated 17.07.2012(Annexure P-2).;