- (1.) The compendium 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 Sandeep Kaur d/o Harbans Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Gagandeep Singh s/o Sukhdev Singh and others, vide FIR No.85 dated 20.4.2007, on accusation of having committed the offences punishable u/ss 406, 498-A, 323, 354, 506 and 120-B IPC, by the police of Police Station Model Town, Ludhiana.
(2.) After completion of the investigation, the police submitted the final police report (challan), the petitioners-accused were accordingly charge-sheeted to face the trial of indicated offences & the case was slated for evidence of prosecution by the trial Court.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial disputes, by means of compromise/statement dated 21.5.2014 (Annexure P-1) of the complainant.;