Full Judgment Text
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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.
JUDGMENT
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 ]
JUDGMENT
New Delhi;
September 28, 2015.
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