- (1.) The petitioner, Priti Nandan Singh is present in person and he is identified by his counsel Sri N.D. Shukla. Respondent No. 2, Smt. Geeta Singh is also present in person and she is identified by her counsel Sri B. K. Singh.
(2.) This writ petition has been filed with a prayer to quash the orders dated 14.6.2010 passed by Addl. Chief Judicial Magistrate, Court No. 3, Kanpur Dehat in case No. 1792 of 2010 and dated 11.2.2011 passed by Addl. Sessions Judge, Court No. 4, Rama Bai Nagar in Criminal Revision No. 54 of 2010.
(3.) In pursuance of the order dated 24.5.2011 the matter was referred to mediation and Conciliation Centre of this Court. Both the parties appeared before the Mediation Centre on 27.8.2011 and came to terms and settlement agreement was executed. Both the parties accept the terms of the settlement agreement executed on 27.8.2011 to be correct.;