S.S.CHAUHAN,J. - (1.) HEARD learned counsel for the petitioners and learned counsel for the opposite party no.2 as well as learned AGA.
(2.) COUNTER affidavit filed today on behalf of opposite party no.2 is taken on record. In the counter affidavit it has been stated that the parties have entered into compromise. A certified copy of the said compromise arrived at between the parties under Section 13 of the Hindu Marriage Act has been placed on record.
(3.) COUNSEL for the parties state that in the compromise both the parties have agreed that they will not pursue the criminal cases as well as other cases pending in different courts. The said compromise also indicates that criminal case pending here is also governed by the said compromise.;