- (1.) The contour of the facts and 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 Dr. Pushpa Yadav wife of Bhawani Shankar-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused, vide FIR No.266 dated 11.08.2011 (Annexure P-1), on accusation of having committed the offences punishable under Sections 294, 387, 420, 467, 468, 471 and 506 read with Section 120-B IPC, by the police of Police Station Model Town, District Rewari.
(2.) After completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitionersaccused were charge-sheeted for the commission of the indicated 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 disputes, by means of compromise deed dated 10.03.2013 (Annexure P-2).;