Jharkhand High Court
Shashi Gurung vs Mrs. Shweta Gupta on 30 October, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 23 of 2025
Shashi Gurung ... Appellant
Versus
Mrs. Shweta Gupta ... Respondent
----------
Coram: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
HON'BLE MR. JUSTICE ARUN KUMAR RAI
-------
For the Appellant : Mr. Ashish Jha, Advocate
Mr. Kumar Nischay, Advocate
For the Respondent : Mr. Navneet Sahay, Advocate
-----
Order No.06/Dated: 30.10.2025
1. The appeal is against the judgment dated
14.11.2024 passed in Original Suit No. 41 of
2023.
2. The matter was referred to the mediation under
Special Drive-Mediation 'For the Nation'. The
mediation has become successful as per the
report available in flag 'X' on the following terms
and conditions:
(1) We are legally married husband and wife blessed
with a son aged 12-13 years. Despite our hard efforts
and endeavor, we are unable to continue our
relationship and thus we both have decided to end
our marriage with consent under sec 13-B of Hindu
Marriage Act.
(2) I am ready to pay Rs 35 lakh to my wife Shweta
Gupta as permanent alimony.
(3) I am further ready to pay Rs 40 lakh for my child for
studies and other expenses.
(4) I am further ready to pay Rs 5 lakh towards medical
expenses of my son subject to the condition that the
OP No. 2 namely Shweta Gupta will share the
medical details with medical bills of the expenses
duly verified by a certified Medical Practitioner.
(5) My wife Shweta Gupta has agreed to file the petition
in light of this settlement to compromise the case of
conviction pending in the court of Ld. Sessions
Judge, Dumka as criminal appeal no. 21/2024
(Shashi Gurung vs State of Jharkhand).
(6) I and my wife both will file a compromise petition
before the Hon'ble High court in FA No. 23/2025 in
light of present compromise.
(7) My wife has also filed a revision before the Hon'ble
High court as Criminal Revision no. 179/2025 for
enhancement of the maintenance will also be
withdrawn.
(8) I will pay a sum of Rs 1,00,000/- by and within 10th
Sept. 2025. The remaining 34 lakh rupees will be
paid through Demand draft/RTGS/NEFT within
three months i.e by 10 Dec 2025. Pursuant thereto
the Criminal Revision being 179/2025 will be
withdrawn by 20th Dec 2025 and further undertakes
to file a compromise petition before the Ld. Sessions
Judge, Dumka to procure acquittal in criminal case
being filed as Criminal Appeal No. 21/2024 and all
other related cases.
(9) That I will further pay a sum of Rs 40 lakh in the
month of Feb 2026 or at the time of final decision of
divorce whichever is later.
(10) That I will pay a sum of Rs. 5,00,000/- towards the
medical expenses of my child subject to condition
that the O.P No. 2 will file or share the details of the
same with me.
(11) That it is clear that the visitation right of the father/
Shashi Gurung should not be restricted or curtailed.
He being the father has all the rights to meet, guide
and talk to his son in accordance with his as well as
his son's convenience. (looking into his studies and
exam).
(12) It is made clear that in future no parties will file any
other cases against each other arising out of this
marriage.
(13) I will not take custody of child.
3. Both the parties have filed a joint compromise
petition by way of interlocutory application, being
I.A. No. 14390 of 2025.
4. Learned counsel appearing for the parties have
submitted that some of the conditions which have
been agreed in-between the parties, as available in
the mediation report, has been complied with, but
rest of the same are still to be complied with in
the phase-wise manner within a maximum period
upto February, 2026.
5. Learned counsel for both the parties based upon
the statement made in the paragraph-11 of I.A.
No.14390 of 2025, therefore, have jointly
submitted that till the conditions as have been
agreed in-between the parties as per the
mediation is being complied with in its letters and
spirit, the present appeal may be kept pending.
6. Considering the same and in order to avoid
further litigation, this Court is of the view that the
matter is to be listed in the first Week of March,
2026.
7. Let this matter be listed on 09th March, 2026.
(Sujit Narayan Prasad, J.)
(Arun Kumar Rai, J.)
Dated: 30th October, 2025
Rajnish/R.K.
