- (1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Ruchika Sharma respondent No.2 (for brevity "the complainant"), d/o Devender Kumar Sharma, respondent No.3, a criminal case was registered against petitioners-accused Navneet Kaushal s/o Raj Kumar and others, vide FIR No.290 dated 28.9.2012 (Annexure P2), on accusation of having committed the offences punishable u/ss 498-A, 406, 323, 506 and 120-B IPC, by the police of Police Station Shahbad (M), District Kurukshetra.
(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 dispute, by virtue of compromise deed dated 18.12.2013 (Annexure P-3).;