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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1280  OF 2015

[@ SPECIAL LEAVE PETITION (CRL.) NO. 621 OF 2014] MUKHTAR KHAN & ORS                         Petitioner(s)

                               VERSUS STATE OF CHATTISGARH & ANR                 Respondent(s)

J U D G M E N T

Delay condoned.   Leave granted.   Heard the learned counsel appearing for both the

sides.   We find that during the pendency of the appeal

before  this  Court,  the  husband  and  the  wife  have reached  a  settlement  and  the  terms  of  settlement dated 24.04.2015 shall form part of this order.   

Since  it is  not in  dispute that  the terms  of settlement have been acted upon and that the wife has received the amount in terms of the settlement, in the interests of justice, we find that the criminal proceedings  between  the  parties  are  not  to  be pursued.   Therefore,  the  following  proceedings  are quashed :- A. Case No. 219 of 2014 filed by the respondent-wife against  the  petitioner-husband  under  Section  125 Cr.P.C.  pending  before  the  Family  Court,  Raipur,

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Chhatisgarh.  B. Case  No.  1371  of  2013  filed  under  Domestic Violence Act filed by the respondent-wife against the petitioner-husband  pending  before  the  Magistrate Court at Raipur, Chhatisgarh.   C. Appeal filed against the decree of divorce filed by the respondent-wife pending before Family Court, Hamirpur, Utter Pradesh. D. FIR  No.  53  of  2012  dated  04.10.2012,  Police Station Mahila Thana, Raipur and Case No. 188 of 2013 pending in the Raipur Court.    

In  view  of  the  above  directions  and  the settlement  arrived  at  between  the  parties,  this appeal is disposed of.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ARUN MISHRA ]  

New Delhi; September 28, 2015.