- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State. Pursuant to the order dated 16.4.2014 of this Court, the applicant Haseen Khan (husband) and respondent No. 2 Smt. Qamar Jahan w/o. Haseen Khan appeared before the Mediation Center of Allahabad High Court. The report of Mediation Center is available on record, according to which, both the parties have arrived at an amicable solution resolving all their disputes and differences with the assistance of the Mediator/Counselor. Sri Mohd. Akram, learned counsel has submitted that he had appeared on behalf of both the parties in the Mediation Center. The relation between the husband and wife has become cordial and they have been living together since 2008, in peaceful atmosphere and now there is no dispute between them. Hence, he prays that all the proceedings of the pending cases between them be quashed.
(2.) Learned A.G.A. has no objection and he submits that in view of the settlement agreement dated 24.4.2014 and the report of the Mediation Center, Allahabad High Court, he has no objection.
(3.) The report of High Court Mediation and Conciliation Centre shows that the parties have agreed that they have no further claim or demand against each other with respect to Criminal Misc. Application No. 11650 of 2014 and all the disputes and differences in this regard have been amicably settled by them.;