SHOBHA DEVI Vs THE STATE OF BIHAR
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE S. ABDUL NAZEER, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001345-001345 / 2018
Diary number: 40489 / 2017
Advocates: NEERAJ SHEKHAR Vs
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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.