- (1.) The contour 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 Rajwinder Kaur d/o Darshan Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners-accused Surjit Singh s/o Gurbachan Singh and others, vide FIR No.5 dated 29.1.2011 (Annexure P1), on accusation of having committed the offences punishable u/ss 406 and 498-A IPC, by the police of Police Station Lambi, District Sri Muktsar Sahib.
(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 28.5.2014 (Annexure P-2) and affidavit (Annexure P3) of the complainant.;