SANDEEP Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned AGA for the State as well as perused the record.

(2.) The present application has been filed for the following main relief:-

(3.) Learned counsel for the applicants submitted that both the parties have amicably settled their dispute outside the Court, which is matrimonial in nature and have entered into a compromise. It is further stated that opposite party no.2 before the trial court has also stated that in terms of the settlement arrived between the parties, she does not want to continue the pending proceedings. As such, keeping in view the settlement arrived at between the parties and the law laid down by the Hon'ble Apex Court in this regard, the proceedings impugned are liable to be quashed.