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Judgment
Petitioner and Respondent No.2 are present and they have filed petition in I.A.No.01 of 2026 stating that they have settled the issues out of Court and have been living together.
Heard learned counsel for the petitioner as well as learned counsel for Respondent No.2.
Perused the petition and heard the petitioner and Respondent No.2 personally. They submitted that they have been living together and have settled all the pending matters between them, i.e., H.M.O.P.No.95 of 2024 and G.W.O.P.No.19 of 2025, before the National Lok Adalat.
Learned counsel for Respondent No.2 requested this Court to quash the proceedings against her husband, i.e., the petitioner.
Recorded the said submissions and in view of the settlement between both parties and since they have been living together, this Criminal Petition is dismissed as withdrawn.
As a sequel, Miscellaneous petitions, if any pending, shall stand closed.