- (1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Sonia d/o Vijay Kumar, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Rohit Bhandari, his parents & brother, vide FIR No.170 dated 26.6.2013 (Annexure P3), on accusation of having committed the offences punishable u/ss 406, 498-A and 120-B IPC, by the police of Police Station 'A' Division, Amritsar.
(2.) After completion of the investigation, the police submitted the final police report (challan) against the petitioners-accused to face the trial of indicated offences in the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes. In pursuance thereof, petitioner No.1 and respondent No.2 have filed a joint petition (Annexure P1) for dissolution of their marriage u/s 13-B of The Hindu Marriage Act, 1955 (hereinafter to be referred as "the Act"), in which, the complainant has made the statement dated 16.5.2013 (Annexure P2).;