Smt.Rajkumari vs Satish Bairagi
2023 Latest Caselaw 14505 MP

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                               ON THE 4 th OF SEPTEMBER, 2023
                                             CRIMINAL REVISION No. 1101 of 2015

                           BETWEEN:-
                           1.    SMT.RAJKUMARI W/O SATISH BAIRAGI, AGED
                                 ABOUT 30 YEARS, OCCUPATION: HOUSE WIFE,
                                 R/O: VILLAGE MENDIYA, TEHSIL HATPIPLIYA,
                                 DIST. DEWAS, CURRENT ADDRESS: E.W.S.484,
                                 VIKAS NAGAR, DEWAS (MADHYA PRADESH)

                           2.    MINOR ADITI THRU. RAJKUMARI D/O SATISH
                                 BAIRAGI, AGED ABOUT 2 YEARS, OCCUPATION:
                                 N I L , R/O:  VILLAGE    MENDIYA,  TEHSIL
                                 HATPIPLIYA, DIST. DEWAS, CURRENT ADDRESS:
                                 E.W.S.484, VIKAS NAGAR, DEWAS (MADHYA
                                 PRADESH)

                                                                                            .....PETITIONERS
                           (SHRI SHAHID SHAIKH - ADVOCATE)

                           AND
                           SATISH BAIRAGI S/O ASHOK BAIRAGI, AGED ABOUT 25
                           YEAR S , OCCUPATION: AGRICULTURIST AND MILK
                           VENDOR, R/O: VILLAGE MENDIYA, TEH. HATPIPALYA,
                           DIST. DEWAS (MADHYA PRADESH)

                                                                                            .....RESPONDENT
                           (MR. HIMANSHU RATHORE - ADVOCATE APPEARING ON BEHALF OF
                           MS. GEETANJALI CHAURASIA)

                                 This revision coming on for admission this day, th e court passed the
                           following:
                                                                ORDER

Learned counsel for the petitioner pleaded no instruction from the petitioner, therefore, he is not appearing on behalf of petitioner.

2. Heard on I.A. No.2060 of 2020, which is an application for disposing Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 05-09-2023 13:06:17

the criminal revision on the basis of compromise.

3. As per the judgment dated 05.11.2019 passed by the 2 nd ADJ, Sonkacha, District Dewas in H.M.A. Case No.09/2013 divorce decree has been granted on the basis of mutual consent given by both the parties. Accordingly, an amount of permanent alimony has also been decided.

4. In view of the judgment of competent Civil Court this petition under Section 125 of Cr.P.C. became infructuous, therefore, I.A. No.2060 of 2020 is allowed and on the basis of aforesaid judgment and decree passed by the Civil Court this Criminal Revision No.1101/2015 stands dismissed.

5. Let a copy of this order alongwith its record be sent back to the

concerned trial Court for information and necessary compliance.

Certified copy as per rules.

(ANIL VERMA) JUDGE Anushree

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 05-09-2023 13:06:17