SHELLY KAUR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present habeas corpus writ petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 instituted on behalf of the petitioner prays as follows : -

(2.) All's well that ends well.

(3.) We are informed by Mr. Avadh Kaushik, learned counsel appearing on behalf of the petitioner Mrs. Shelly Kaur that in terms of Settlement Agreement dated 21.12.2020 the estranged couple has re-united and is living together as a family along with their two minor girls Baby Harkirat Kaur and Baby Preet Kaur, aged about 7 years and 2-1/2 years respectively, at their matrimonial home i.e. at c/o Shri Jagbir Singh, RZC-297, Nihal Vihar, Nangloi, Delhi-110 041. The terms and conditions of the Settlement Agreement dated 21.12.2020 are extracted below for the sake of record :