- (1.) The contour 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-Anu Bala daughter of Sarwan Lal(respondent No.4)(for brevity "the complainant"), a criminal case was registered against petitioners-accused Harsimranjit son of Kuldip Singh and his parents, vide FIR No.27 dated 22.03.2013(Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 498-A and 494 IPC, by the police of Police Station Balongi, District SAS Nagar, Mohali.
(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 offences, in question, 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 means of compromise-deed dated 03.09.2014(Annexure P-2) and the affidavit(Annexure P-3) of the complainant.;