Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(CRL.)NO.637 OF 2009
S.G.RAJGOPALAN PRABHU & ORS. ... PETITIONER(S)
VERSUS
VEENA & ANR. ... RESPONDENT(S)
O R D E R
The matter was referred to the Supreme Court Mediation
Centre. By the efforts of the Mediator, the matter has been settled.
Parties have entered into a compromise. A Compromise Petition has
been handed over to us in Court, which is taken on record. In terms
of the compromise arrived at between the parties, the petitioners
have agreed to pay a sum of Rs.40 lacs in full and final settlement
of all claims of respondent-Mrs.Veena Rao. A Pay Order for a sum of
Rs.40 lacs has been given to her in Court. Both the parties have
prayed that following cases filed by them be quashed in view of the
settlement. The details of cases pending in Courts are reproduced
as under :-
st
i) Criminal Case NO.54/2008 lodged by 1
Respondent accusing the petitioners – pending
investigation at Vastrapur Police Station, Ahmedabad
(Gujarat),
ii) A petition filed by Respondent No.1 against
the petitioners under the provisions of Domestic
Violence Act, 2005, being Petition No.887 of 2008
nd
pending before the 2 Joint Judicial Magistrate
Court, Ahmedabad Rural, Mirzapur, Ahmedabad
(Gujarat),
iii) A petition for maintenance u/s.125 Crl.P.C.,
rd
being No.553 of 2009 pending before the 3 Judicial
Magistrate Court, Gandhinagar (Gujarat).
2
In view of the compromise between the parties, we deem it
appropriate to quash aforementioned cases pending inter se between
the parties. In the facts and circumstances of this case, we deem it
appropriate to pass a decree of divorce by mutual consent.
In view of this order, the proceedings being HMOP
nd
No.111/2009 pending before the 2 Joint Senior Civil Judge,
Gandhinagar (Gujarat) also stand quashed.
Parties undertake to abide by the other terms and
conditions which have been recorded in the Compromise Deed. No
further directions are necessary.
The Transfer Petition is, accordingly, disposed of.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
26TH JULY, 2010