- (1.) The matrix of the facts and 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 statement of complainant Sarika Chaudhary d/o Om Parkash Verma (respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioners-accused, Arun son of Amar Chand and others, vide FIR No.915 dated 22.12.2013 (Annexure P1) on accusation of having committed the offences punishable u/ss 376, 494, 356, 379, 323 and 506 read with section 34 IPC by the police of Police Station Sector 7, Faridabad.
(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 disputes, by means of compromise deed dated 9.1.2014 (Annexure P-2).;