- (1.) The conspectus 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 Deepa Rani daughter of Surinder Pal-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitionersaccused Naveen Kumar & Parveen Kumar sons of Sadhu Ram, vide FIR No.28 dated 09.03.2013 (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, Jalandhar.
(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 matrimonial disputes, by means of compromise dated 25.02.2014 (Annexure P-2).;