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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  No(s). 1345  OF 2018 (Arising out of SLP(Crl.)No.2025 of 2018)

SHOBHA DEVI                                        Appellant(s)

                               VERSUS

THE STATE OF BIHAR & ANR.                          Respondent(s)

J U D G M E N T

KURIAN, J.:

(1) Leave granted.

(2) When the parties appeared before this Court on 20th July,

2018, on the intervention of the Court the parties agreed for

mediation.  We find that the parties have amicably settled

their  disputes  before  the  Supreme  Court  Mediation  Centre.

Settlement Agreement dated 8th August, 2018 has been produced

before this Court and the same is taken on record.

(3) This appeal is disposed of in terms of the Settlement

Agreement dated 8th August, 2018 which shall form part of the

decree.

(4) We record our appreciation for the strenuous efforts put

by Ms. Manjula Gupta, learned Mediator, and for the cooperation

rendered by the learned counsel and the parties.

(5) We direct the parties to take further steps in terms of

the above settlement without delay.

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(6) Pending applications, if any, shall also stand disposed

of.

.............................J.                 (KURIAN JOSEPH)

.............................J.         (S. ABDUL NAZEER)

............................J.         (M.R. SHAH)

NEW DELHI, NOVEMBER 2, 2018.