Rakshit Khanna vs Pratika Khanna
2023 Latest Caselaw 2899 Mad

                                                                 1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED : 20.03.2023
                                                               CORAM
                                   THE HONOURABLE MR. JUSTICE SUNDER MOHAN
                                                   Crl.O.P.No.30939 of 2019
                                                             And
                                                   Crl.M.P.No. 16805 of 2019

                     Rakshit Khanna                                   ... Petitioner /Petitioner

                                                                Vs

                     Pratika Khanna                              ... Respondent/Respondent

                     Prayer: Criminal Original Petition filed under Section 482 Cr.P.C., to set
                     aside the Judgment passed in Crl.R.P.No. 06 of 2018 dated 28.03.2019 by
                     the Hon'ble II Additional District and Sessions Court, Tiruppur.
                                                                ***
                                              For Petitioner     : Mr. W.M.Abdul Azeez

                                              For Respondent     : Mr. R.Bharath Kumar

                                                          ORDER

The petitioner seeks to set aside an order passed in the maintenance

application filed under Section 125 Cr.P.C. Initially, a maintenance of

Rs.25,000/- each was awarded in favour of the respondent and the child.

The petitioner challenged the said order before the II Additional District and

Sessions Court, Tiruppur in Crl.R.P.No. 06 of 2018.

https://www.mhc.tn.gov.in/judis

2. Pending the Revision, it appears that the child passed away.

Therefore, the maintenance awarded to the wife alone was confirmed. The

petitioner has challenged the said oder in this Petition.

3. Both the learned counsels would submit that consequent to the

filing of this Petition, the respondent/ petitioner has entered into a

memorandum of understanding on 22.01.2022 by which they had agreed to

file a petition for divorce on mutual consent and the respondent had agreed

to receive a sum of Rs.27,50,000/- as permanent alimony. The copy of the

Memorandum of understanding entered into between the parties has also

been filed.

4. The learned counsel for the respondent would submit that the

matter has been settled and the very prayer in the Original Petition has

become infructuous and he has also made an endorsement to that effect.

5. In view of the compromise arrived at between the parties, no

further orders are required in this Criminal Original Petition. Hence, this

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Criminal Original Petition is dismissed. Consequently, connected

Miscellaneous Petition is closed.

20.03.2023

vsg

Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

To

II Additional District and Sessions Court, Tiruppur.

https://www.mhc.tn.gov.in/judis

SUNDER MOHAN. J,

vsg

Crl.O.P.No.30939 of 2019 And Crl.M.P.No. 16805 of 2019

20.03.2023

https://www.mhc.tn.gov.in/judis