- (1.) The epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Deepali daughter of Rattan Arora(respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Sourab Dawra @ Sourab son of Suraj Parkash Dawra and others, vide FIR No.73 dated 29.08.2013(Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, District Patiala.
(2.) After completion of the investigation, the police submitted the final police report(challan). The petitioners-accused were 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 dated 01.04.2014(Annexure P-2) and affidavit(Annexure P-3) of the complainant.;