Jaspreet Singh vs State Of U.P. And 2 Others
2023 Latest Caselaw 22615 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


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Neutral Citation No. - 2023:AHC:168620
 
Court No. - 79
 
Case :- CRIMINAL REVISION No. - 3206 of 2018
 
Revisionist :- Jaspreet Singh
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Rakesh Dubey
 
Counsel for Opposite Party :- G.A.,Ram Akbal Upadhyay
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard Sri Rakesh Dubey, learned counsel for the revisionist, learned A.G.A. for the State, Sri Ram Akbal Upadhyay, learned counsel appearing for opposite party nos.2 & 3 and perused the record.

This criminal revision has been filed by the revisionist against the judgment and order dated 25.7.2018 passed by Principal Judge, Family Court, Kanpur Nagar in Case No.508 of 2009 (Smt. Harshpreet Kaur and another Vs. Jaspreet Singh), by which the application filed by opposite party nos.2 and 3 under Section 125 Cr.P.C. was allowed and the revisionist was directed to pay Rs.10,000/- per month to opposite party no.3, who is daughter of revisionist. During pendency of the present criminal revision, the parties have amicably settled their dispute outside the Court and the revisionist was agreed to pay Rs.20,00,000/- as permanent alimony to the opposite parties which was accepted by the opposite parties. In pursuance of compromise both the parties were agreed to withdraw all the civil and criminal cases filed against each other.

Learned counsel for the revisionist has submitted that in pursuance of compromise, the revisionist has already paid Rs.20,00,000/- as permanent alimony to opposite party no.2 and withdrew all the cases filed against the opposite party no.2. It is further submitted that at present no case filed by the revisionist is pending against the opposite party no.2.

Learned counsel appearing for opposite party nos.2 and 3 does not dispute the aforesaid facts and submitted that both the parties had already withdrew all the cases filed against each other and opposite party nos.2 and 3 have no grievance against the revisionist.

In view of the aforesaid fact, since the parties have amicably settled their dispute outside the Court and the revisionist has already paid Rs.20,00,000/- as permanent alimony to the opposite party no.2 in pursuance of compromise dated 15.11.2022 and opposite party nos.2 and 3 have no claim of maintenance against the revisionist, the present criminal revision is liable to be decided in terms of compromise.

Accordingly, the present criminal revision is disposed of in terms of compromise.

Order Date :- 21.8.2023

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