- (1.) The contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Neelam Batra, wife of Bhopal Batra, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Gurdev Singh s/o Raghubans Singh and others, vide FIR No.102 dated 6.6.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 494, 420, 506 and 120-B IPC, by the police of Police Station Panjokhara, District Ambala.
(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences and the case was slated for evidence of prosecution by the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of compromise/affidavit dated 4.8.2014 (Annexure P-2) of the complainant and affidavit of even date (Annexure P3) of victim Nancy Batra.;