- (1.) The epitome 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-Parminder Kumari daughter of Sai Dass(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioner-accused Varinder Kumar Salaria son of Barkat Ram, vide FIR No.188 dated 13.07.2008(Annexure P-1), on accusation of having committed the offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Maqsudan, District Jalandhar.
(2.) After completion of the investigation, the police submitted the final police report(challan). The petitioner-accused was accordingly charge-sheeted for the commission of offences, in question, and the case was listed for evidence of the 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 way of statement dated 29.11.2013(Annexure P-3) of the petitioner and statement dated 29.11.2013(Annexure P-4) of the complainant.;