S.G.Rajgopalan
Prabhu & Ors. Vs. Veena & ANR. [2010] INSC 547 (26 July 2010)
Judgment
IN THE
SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION(CRL.)NO.637
OF 2009 VERSUS
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 :-
i) Criminal Case NO.54/2008 lodged by 1st 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 pending before the
2nd Joint Judicial Magistrate Court, Ahmedabad Rural, Mirzapur, Ahmedabad
(Gujarat), iii) A petition for maintenance u/s.125 Crl.P.C., being No.553 of
2009 pending before the 3rd 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 No.111/2009 pending before the 2nd
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;
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