DEEPANKAR HALDAR Vs. STATE OF JHARKHAND & ANR

JUDGEMENT

(1.) Slp(Crl.)No.8142/2013

(2.) Heard learned counsel for the parties and perused the record.

(3.) When the matter was taken up for hearing on 09.04.2018, learned counsel for the parties stated that their clients may be allowed to resolve their matrimonial dispute through mediation. Accordingly, the parties were directed to approach the Supreme Court Mediation Centre on 16th April, 2018. Pursuant to the said order, Mediation Report along with the Settlement Agreement dated 04.05.2018, duly signed by the parties and their advocates, has been received from the Supreme Court Mediation Centre in which it has been mentioned that all the disputes and differences between the parties have been amicably settled. A joint Application (Crl.M.P.No.23129 of 2019) has also been filed by the parties in this regard.