- (1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment and order dated 10.11.2017 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Application No. 37511 of 2017 by which the High Court dismissed the application preferred by the appellants herein by refusing to quash the order summoning the appellants for the offences alleged under Sections 498A, 323, 504, 377/109 of the India Penal Code (in short 'the IPC') and Sections 3 / 4 of the Dowry Prohibition Act.
(3.) This Court, on 03.04.2018, issued notice in this matter. When the matter came up for hearing on 30.11.2018, it was represented by the learned counsels for the parties that the parties are discussing about settling the matter. Therefore, they sought some time. On 07.01.2019, learned counsels for the parties represented that the settlement has taken place between the parties and they are moving an application seeking quashing of pending criminal cases filed by them against each other.;