V.K.Dixit, J. - (1.) Heard Shri Suresh Chandra Srivastava, learned counsel for the petitioners, learned A.G.A. for O.P. No. 1 and Shri Alok Singh Chauhan learned counsel for O.P. No. 2.
(2.) By the instant petition, under Section 482, Cr.P.C, the petitioners have prayed for quashing the entire criminal proceedings in Complaint Case No. 2528/ 2008 (Smt. Neetu Singh Vs. Santosh Kumar Singh and others) under Sections 498-A, 504, 506, I.P.C. and Section 3/4, D.P. Act, Police Station Jalal Pur, District Ambedkar Nagar pending in the Court of 3rd Additional Civil Judge (J.D.)/Judicial Magistrate, First Class, Ambedkar Nagar, (U.P.).
(3.) Learned counsel for the petitioners submitted that there was a matrimonial dispute between the parties and because of that the aforesaid Complaint Case No. 2528/2008 has been lodged by O.P. No. 2. For the purpose of settlement between the parties, the matter was referred to the Mediation Centre, Allahabad High Court, Lucknow Bench, Lucknow by this Court vide order dated 23.10.2008. The parties have with the assistance of the Mediator/Conciliator voluntarily arrived at an amicable solution resolving their disputes and differences. The Settlement/Agreement entered into on 24.2.2009 between the petitioner, Santosh Kumar Singh (husband) and O.P. No. 2, Smt. Neetu Singh @ Pinki (wife) is placed on record. The petitioner, Santosh Kumar Singh and O.P. No. 2, Smt. Neetu Singh @ Pinki who are identified by their learned counsels appeared in person before this Court on 9.9.2009 and confirmed that they have voluntarily and of their own free will arrived at this settlement/agreement. It was settled between the parties that they shall withdraw all the cases between the parties pending before the Courts below. The petitioner and O.P. No. 2 also reaffirmed that they agreed to lead harmonious married life.;