- (1.) Petitioners-Dharam Chand and Sumitra Devi are accused in FIR No. 68 dated 24.3.2013 registered under Sections 406,498-A IPC at Police Station Tanda, District Hoshiarpur.
(2.) Petitioner No.1-Dharam Chand got married with complainantrespondent No.2 in the year 2007. After sometime of the marriage, some differences arose between the parties and complainant-respondent No.2 made a complaint to the police and aforesaid FIR was registered against the petitioners. During the pendency of the proceedings, the matter was referred to Mediation and Conciliation Centre of this Court, where, the dispute was settled between the parties and on the basis of compromise arrived at between the parties, a petition under Section 13-B of the Hindu Marriage Act was filed, which was allowed on 22.9.2014.
(3.) Notice of motion was issued in the case on 5.12.2015 and further proceedings before the trial Court were ordered to be stayed.;