- (1.) The contour of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant-Kavita Ahuja daughter of Rajinder Singh Ahuja(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioners-accused Vikas Ghavri son of K.L.Ghavri and others, vide FIR No.19 dated 23.01.2008(Annexure P-1), on accusation of having committed the offences punishable under Sections 498-A, 406 and 506 IPC, by the police of Police Station NIT, Faridabad.
(2.) After completion of the investigation, the police submitted the final police report(challan). The petitioners-accused were accordingly charge-sheeted for the commission of offences, in question, by the trial Court and the case was slated for evidence of the prosecution.
(3.) During the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of settlement/joint statement dated 07.06.2014(Annexure P-2).;