Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1877 OF 2009
[arising out of SLP(CRL.) No. 4248 of 2009]
ANUBHAV GUPTA ..... APPELLANT
VERSUS
STATE OF RAJASTHAN ..... RESPONDENT
WITH
TRANSFER PETITION (C) NO. 58 of 2009
SHIKHA ANUBHAV GUPTA ..... PETITIONER
VERSUS
ANUBHAV VIRENDRA GUPTA ..... RESPONDENT
O R D E R
CRL.A NO. 1877 of 2009 @ SLP (Crl.) 4248/2009
Interlocutory application seeking intervention is
allowed.
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Leave granted.
During the pendency of these matters, the parties
have settled their matrimonial dispute under the aegis of
the Supreme Court Mediation Centre. Copies of the
proceedings have been put up on record by the learned
counsel for the appellant.
In view of the compromise arrived at, we quash the
case registered under Section 498A/406 IPC pending before
the Mahila Police Station, Bhilwada, Rajasthan; Divorce
Petition No. A-1008/2008 under Section 12 (1)(c) of the
Hindu Marriage Act pending before the Principal Judge,
Family Court, Pune; Domestic Violence Case No. 3502/2008
filed by the mother of the husband Mrs. Asha Virendra
Gupta against Shilpa Anubhav Gupta & Others pending in the
Court of Judicial Magistrate, First Class, Pune and Case
No. 1934/2008 titled Vinay Kumar Gupta V. Girish Chand &
Ors. under Section 353, 323, 427, 500, 504 and 506 IPC
pending before Chief Judicial Magistrate, Badaun, U.P.
We also make it clear that in case, the respondent-
husband does not make the payments as per the compromise it
would be open to the parties herein or any one of them to
move an application for the recall of the present order.
The appeal is disposed of in the aforesaid terms.
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T.P. (C) NO. 58/2009
In view of the order passed in Criminal Appeal No.
of 2009 arising out of S.L.P. (Crl.) No. 4248 of 2009, this
petition has been rendered infructuous.
The Transfer Petition is dismissed, accordingly. as
having become infructuous.
..................J
[HARJIT SINGH BEDI]
..................J
[DR. B.S. CHAUHAN]
NEW DELHI
OCTOBER 05, 2009.
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