Commodore Vimal Kumar & Ors Vs. Ruchi Rastogi & ANR [2008] INSC 725 (29 April
2008)
TARUN CHATTERJEE & HARJIT SINGH BEDI
O R D E R NON-REPORTABLE TRANSFER PETITION (CRL.) No. 59/2007 With
T.P.(Civil) No.568/2006 & T.P.(Civil.)No.783/2007
1. This matter has arisen out of a Petition filed by the husband against the
wife under Section 406 of the Criminal Procedure Code for transfer of case
arising out of FIR No.
257/2004 lodged at Police Station New Ashok Nagar, Delhi and Criminal Case
No.178/2004 from the Karkardooma Courts (Delhi) to the competent Courts at New
Mumbai (Maharashtra). On notice the parties have appeared before us and with
the intervention of the Court and during the pendency of these proceedings, the
parties have compromised their disputes. A copy of terms of the compromise has
also been put on record by way of an application (Crl. Misc. Petition No.
5771/2008). As per the terms of this compromise deed dated 15th March 2008, all
the litigations pending in various courts inter-se the parties are to be
disposed of. We accordingly take on record the deed of compromise. In view of
the compromise and in exercise of our authority under Article 142 of the
Constitution of India, we withdraw all the litigations (except the matrimonial
petition pending in the Court at Panwel [Maharashtra] ) to this Court and pass
orders in terms of the compromise thus ending all litigations inter-se. We also
direct the parties to move an application under Section 13-B of the Hindu
Marriage Act, 1956 before the appropriate Court which shall take up the matter
on a priority basis and dispose of the same in terms of the compromise. We
further clarify that no further claim shall remain to be settled inter-se the
parties. The present application is accordingly disposed of in the above terms.
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