RAKESH RANJAN PRASAD, J. - (1.) Heard the parties.
(2.) This application has been filed under Sec. 482 Cr.P.C. for quashing of the entire criminal proceeding including the order dated 28.01.2010 passed by the then Judicial Magistrate, Daltonganj in Complaint Case No.08 of 2010 whereby and whereunder he took cognizance of the offence under Ss. 498A, 379, 504 and 323 of the Indian Penal Code against these petitioners.
(3.) Learned counsel appearing for the parties submits that during the pendency of this application, good sense prevailed among the parties and they got their disputes settled amicably and in terms of settlement, the petitioner No.1 the husband and the Opp. Party No.2 wife, have been living together along with two children.;