- (1.) Supplementary affidavit filed today by learned counsel for the applicant is taken on record.
(2.) The submission of learned counsel for the applicants is that the parties have settled all their disputes by way of compromise. In proof of the said compromise learned counsel has filed certified copies of various orders passed by the court below and of the affidavit filed by both the parties in the lower court in compliance of the order dated 2.11.2015 of this Court. Learned counsel has also filed certified copy of the judgment and order dated 11.4.2015 passed by the Principal Judge, Family Court, Ghaziabad on the petition under Section 13-B of the Hindu Marriage Act.
(3.) Learned counsel has prayed that in wake of the compromise between the parties, the continuance of criminal proceedings is an exercise in futile and the same may be quashed.;