AKHILESH THAKUR Vs. NEHA THAKUR

JUDGEMENT

(1.) It is heartening to note that the parties have amicably settled the matter, as is evident from the proceedings held on as under: "14/9/2021:

(2.) Accordingly, the instant appeal is disposed of, as compromised, on the basis of the statements of the parties, Annexures P-1 and R-2, as find attached in file of the learned Mediator, which shall form integral part of the judgment and decree. Consequently, the judgment and decree dtd. 16/1/2020 is quashed and set aside and all the criminal proceedings between the parties pending before the learned Chief Judicial Magistrate, Mandi are dropped; and the marriage between the parties is dissolved by mutual consent.

(3.) Before parting, we place on record our appreciation for the sincere efforts made by Sh. S.C. Sharma, learned Senior Advocate and a trained Mediator.