- (1.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, are that, initially in the wake of complaint of complainant Anuradha daughter of Munish Chadha-respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Vikram Kapoor and his parents, vide FIR No.91 dated 28.03.2013 (Annexure P-1), on accusation of having committed the offences punishable under Sections 406, 498-A, 323 and 506 IPC, by the police of Police Station Mahesh Nagar, District Ambala.
(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 deed dated 11.08.2014 (Annexure P-2).;