- (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 Kamalpreet Kaur d/o late Rajinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against her husband petitioners-accused Gursimranjeet Singh Tiwana s/o Harmohinder Singh Tiwana and other co-accused, vide FIR No.11 dated 7.3.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss 406 and 498-A IPC, by the police of Police Station Women Cell, 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 deed dated 5.7.2013 (Annexure P-2) and statement of the complainant (Annexure P3).;