Md. Mujahed Ali Khan, vs Dr Syeda Sarah Mahjabeen,

Citation : 2021 Latest Caselaw 2385 Tel
Judgement Date : 16 August, 2021

Telangana High Court
Md. Mujahed Ali Khan, vs Dr Syeda Sarah Mahjabeen, on 16 August, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Items No.3-4

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                        AND
     THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                     F.C.A.Nos.49 & 70 OF 2009

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.    On the last date of hearing, despite our directions, none was

present on behalf of the respondent/wife. As a result, the matter had

to be adjourned. Today, Mr. Mir Masood Khan, learned counsel for the respondent is present along with the parents of the respondent. The respondent has also logged in for the hearing from Saudi Arabia. The appellant is virtually present along with his counsel. We have interacted with both sides.

2. The main grievance of the appellant is regarding the unnecessary harassment that has been caused by the respondent to him and his family members, in particular to his mother and his married sister, who is living in USA.

3. On instructions, Mr.Mir Masood Khan, learned counsel for the respondent assures the court on behalf of his client and her parents that they shall not file any complaint/case against the appellant or pursue any pending case against him and his family members and that they shall cooperate with the appellant's sister for quashing of a criminal case pending against her in the court of the XIII Additional Chief Metropolitan Magistrate, Hyderabad. The respondent/wife and her parents are bound down by the statement recorded hereinabove. F.C.A.Nos.49 & 70 OF 2009 Page 1 of 2 2 It is directed that as and when the appellant and/or his family members file any application for quashing of the pending criminal case registered at the instance of the respondent/wife, she and her family members shall render all necessary cooperation for quashing of the same. In view of the statement recorded hereinabove, the appellant is agreeable to withdrawing the present appeals.

4. The appeals are accordingly, disposed of along with the pending applications, if any. Needless to state that if the respondent/ wife or her parents do not cooperate with the appellant/husband, as recorded above, he shall be entitled to approach this court by seeking revival of the present appeals.

_________________ HIMA KOHLI, CJ ______________________ B.VIJAYSEN REDDY, J 16.08.2021 Lrkm/Pln F.C.A.Nos.49 & 70 OF 2009 Page 2 of 2