KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the order dated 18.10.2017 passed by the High Court of Judicature at Patna. The High Court declined to interfere with the process issued by the criminal court in a proceeding initiated under the provisions of the Protection of Women from Domestic Violence Act, 2005.
(3.) When the matter came up before this Court, finding that there is an element of settlement, with their consent, the parties were referred to Supreme Court Mediation Center.;