Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 375 of 2006
PETITIONER:
Julita Nirmal Chandra Nayak
RESPONDENT:
Nirmal Chandra Nayak
DATE OF JUDGMENT: 15/04/2008
BENCH:
B.N. AGRAWAL & G.S. SINGHVI
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION [CIVIL] NO.375 OF 2006
Heard learned counsel for the parties.
It has been stated that during the pendency of this petition, M.C. Case
No.1072 of 2008, titled as Nirmal Chandra Nayak Vs. Julita Nirmal Chandra Nayak,
has been filed before the Family Court, Bangalore, within the State of Karnataka, for
granting a decree for divorce. In the present transfer petition, a petition has been
filed in which it has been stated that all the disputes between the parties have been
settled; as such, a mutual consent divorce decree be granted in the aforesaid suit and
criminal prosecution be quashed, apart from releasing the jewellery. In view of this,
M.C. Case No.1072 of 2008, titled as Nirmal Chandra Nayak Vs. Julita Nirmal
Chandra Nayak, pending before the Family Court, Bangalore, within the State of
Karnataka, is transferred to this Court and the same is, accordingly, disposed of in
terms of the compromise, which shall form part of order of this Court.
....2/-
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It is directed that criminal prosecution of the respondent in Case
No.1229/PW/2005 arising out of F.I.R. (Cr.) No.143 of 2005, registered at Kalachowki
Police Station, Mumbai, which is pending in the Court of Metropolitan Magistrate,
15th Court at Muzgaon, Mumbai, within the State of Maharashtra, is hereby quashed
and Application No.E-352 of 2005, pending before the Family Court, Bandra,
Mumbai, within the State of Maharashtra, under Section 125 of the Indian Penal
Code stands withdrawn. It is directed that the jewellery and other items, which were
seized by the police and are lying in the Court of Metropolitan Magistrate, 15th Court,
Muzgaon, Mumbai, within the State of Maharashtra, are directed to be released in
favour of the wife unconditionally. Demand Draft for a sum of Rupees twelve lakhs
by way of permanent alimony has been made over in Court by learned counsel
appearing on behalf of the respondent to the learned counsel appearing on behalf of
the wife.
The transfer petition is, accordingly, disposed of.