Jharkhand High Court
Vinod Verma vs The State Of Jharkhand on 24 February, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 876 of 2022
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Vinod Verma ... ... Petitioner
Versus
1. The State of Jharkhand
2. Smt. Geeta Verma ... ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioner : Mr. Lalan Kr. Singh, Advocate
For the State : Mr. Sunil Kr. Dubey, Addl.P.P.
For the O.P. No. 2 : Mr. Baibhaw Gahlaur, Advocate
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Order No. 6: Dated: 24 February, 2023
th
Learned counsels for the respective parties are present and
heard.
This criminal revision application is directed against the
judgment dated 17.02.2022 passed by the court of Id. Addl. Principal
Judge, Addl. Family Court, Hazaribag in Original Maintenance Case
No. 01/2020 whereby and whereunder the said Ld. Court has been
pleased to direct the petitioner to pay a sum of Rs. 8000/- per month
to the O.P. No. 2 as maintenance allowance from the date of filing of
the petition. Further petitioner is directed to clear the arrears of
maintenance within 6 months from today (i.e. 17.02.2022) in equal
installments and to furnish the monthly maintenance after the date
of order, by way of money order or by deposit in the bank account
of the O.P. No. 2 on furnishing of account number of the same, by or
before 10th day of each English calendar month.
During the pending of this criminal revision application it is
found that the matter was sent to the Mediation Center, JHALSA,
for resolving the dispute amicably between both the parties taking
into consideration that it is a matrimonial dispute with respect to the
award of maintenance.
The report from the Mediation Center has been received by
which it appears that both the parties including the petitioner
husband and O.P. No. 2 wife have resolved their dispute amicably
and settlement agreement has also been set out during the course of
mediation. As per the settlement agreement both the parties have
agreed to live together in a harmonious and cordial relationship, on
the following terms and conditions as set out in the Mediation
Center as under:
समझौता का प्रारूप
(1) दोनों पक्ष पतत पत्नी हैं एवं इनके एक पुत्र तवशाल भी, तिसकी उम्र
लगभग 13 वर्ष है।
(2) दोनों पक्षों में सम्मतत बनी कक पतत-पत्नी के रूप में अपना वैवातहक
िीवन व्यतीत करें गे एवं दोनों तमलकर अपने पुत्र तवशाल वमाष की परवररस
करें गे।
(3) दोनों पक्ष एक-दूसरे का सम्मान करें गे एवं ककसी प्रकार का तववाद होने
पर आपस में सहमतत से उसका तनपटारा करें गे।
(4) दोनों पक्ष के माता-तपता या अन्य पररवारिन इन दोनों वैवातहक
िीवन में ककसी प्रकार का दखल नहीं देंगे तिससे ये अपना सुखद वैवातहक
िीवन व्यतीत कर सकें ।
(5) आवेदक अपनी पत्नी (तवपक्षी) एवं उसके पुत्र तवशाल शमाष का अच्छी
तरह से ख्याल रखेंगे एवं उन्हें ककसी प्रकार का कदक्कत नहीं होने देंगे।
(6) दोनों पक्ष इस समझौता के आधार पर बाद का तनष्पादन चाहते हैं।
(7) तितीय पक्ष इस समझौता के आधार पर DMC No. 01/2020 िो अततररक्त
पररवार न्यायालय, हिारीबाग में लतम्बत है उसे िल्द-से-िल्द वापस लेने कक
कारवाई करें गे।
Learned counsel appearing on behalf of the O.P. No. 2 submits
that the matter has now been resolved once and for all and both the
parties are living happily and peacefully and therefore, it is urged
on behalf of the both the parties that let this criminal revision
application be disposed of in terms of the compromise and
settlement arrived at between both the parties in the light of
mediation Center JHALSA, agreement dated 21.01.2023.
In the backdrop of the aforesaid developments which took
place during the pending of this criminal revision it is found that
both the husband and wife are living peacefully and the matter has
been settled once and for all. Therefore, this criminal revision
application is allowed. The impugned order dated 17.02.2022 is set
aside in terms of the compromise and settlement arrived at
between the parties at the Mediation Center, JHALSA vide
agreement dated 21.01.2023. Both the parties including petitioner
and the wife O.P. No. 2 are directed to stick to the terms and
conditions as agreed upon between both of them in the Mediation
Center, JHALSA, Ranchi.
(Navneet Kumar, J.)
MM
