Full Judgment Text
Crl.A. No. 1625 of 2009
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1625 of 2009
POONAM KHANNA ..... APPELLANT
VERSUS
V.P. SHARMA & ANR. ..... RESPONDENTS
O R D E R
1. We have heard the parties appearing in person very
carefully.
2. The primary grievance of the appellant wife is
that despite the comprehensive deed of settlement dated
nd
2 April, 2003, the respondent had continued to pursue
the litigations that were pending and has infact filed
some additional cases as well. We put it to the
respondent as to whether he would be willing to withdraw
all the cases which had been initiated by him. He
categorically stated that he would do so but when a
similar query was put to the appellant she, at the
Crl.A. No. 1625 of 2009
2
initial stage, said that she would not withdraw them but
when told that we were inclined to dismiss the appeal,
she said that she would withdraw the cases that she had
filed but would continue to pursue some of the
applications that had been filed on behalf of the child
and would continue to seek additional maintenance.
3. In the circumstances, we are not inclined to
interefere in this matter. The appeal is dismissed.
..............................J
[HARJIT SINGH BEDI]
..............................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
MARCH 17, 2011.