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Manipur High Court
Ashish Kumar Gupta vs Sonam Sahu on 4 April, 2026
Author: A.Guneshwar Sharma
Bench: A.Guneshwar Sharma
31-32
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Cril Petn 48 of 2025 with
MC (Cril Pet) No.36 of 2025 with
Ashish Kumar Gupta ... Petitioner
-Versus-
Sonam Sahu ... Respondents
BEFORE
HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA
4.4.2026
Present Mr.Shobhit Singh, learned counsel for the
petitioner and Mr.Anjan Prasad Sahu, learned counsel for the
respondents.
By the present petition, petitioner prays for quashing Cril
DV Case No.26 of 2022 filed by the respondents. The matter was
referred to Mediation by this Court and vide Mediation Proceedings
dated 16.1.2026 parties have arrived into a mutual settlement.
The Mediation Proceedings dated 16.1.2026 is
reproduced below:
" SETTLEMENT AGREEMENT
This Settlement Agreement is entered into BETWEEN
Shri Ashish Kumar Gupta, aged about 37 years, S/o Satya
Deo Shaw, resident of Flat No. 183, Pocket -3, DDA SFS
Flats, Sector -11, Dwarka, South West Delhi, PIN-
1110075, At Present 15/4, GGS Marg, Neils Line, Lucknow
Cantonment, PIN- 2260002, C/o 56 APO PIN -900450,
(Hereinafter called as "THE FIRST PARTY")
AND
Mrs. Sonam Sahu, aged about 34 years, D/o Raj Kumar
Prasad and W/o Ashish Kumar Gupta resident of Flat No.
183, Pocket -3, DDA SFS Flats, Sector -11, Dwarka, South
West Delhi, PIN- 1110075, At Present Mantripukhri,
P.O.Mantripukhri, P.S. Heingang, Imphal East District,
Manipur (Hereinafter called as "THE SECOND PARTY")
WHEREAS
1. The First Party filed Cril. Petn. No. 48 of 2025 against
the Second Party before the Hon'ble High Court of
Manipur. The said Cril. Petn. No. 48 of 2025 with MC(Cril.
Petn.) No. 36 of 2025 were referred to the High Court of
Manipur Mediation Centre vide an order dated 30.07.2025
passed by Hon'ble Mr. Justice A. Guneshwar Sharma.
2. The High Court Legal Services Committee, High Court
of Manipur appointed Shri Aribam Gautam Sharma,
Advocate as Mediator for conducting mediation in
connection with Cril. Petn. No. 48 of 2025 with MC(Cril.
Petn.) No. 36 of 2025 on 19-08-2025.
3. Five mediation sessions were held with the parties and
their respective counsels on 20-08-2025, 30-08-2025, 08-
09-2025, 13-11-2025 and 16-01-2026. The Parties, with
the assistance of the Mediator, and proactive participation
of the Counsels for the Parties, have voluntarily arrived at
an amicable solution.
4. The Parties hereto confirm and declare that they have
arrived at this Settlement Agreement voluntarily, and of
their own free will.
5. The following settlement has been arrived at between
the Parties hereto:
(a) It has been agreed and undertaken by the
Parties that the First Party shall pay a sum of Rs.
5,00,000/ (Rupees Five Lakh) only to the Second
Party as a part of the final settlement as per the
terms of the present Settlement Agreement.
(b) It has also been agreed between the Parties
that the First Party shall return the jewellery of
Second Party (List of jewelry annexed to this
Settlement Agreement as Annexure-A/1)
(c) It has been agreed and undertaken by the
Parties that Flat No. L-307, ROF -AALAYAS II.
Sector 102, Gurugram, Haryana - 122505 which is
jointly owned by the First Party and the Second
Party shall be sold and the sale proceeds of the
same shall be equally shared between them.
(d) It has been agreed between the Parties that
the Second Party shall withdraw the Execution
Case No. 06 of 2023 before the Chief Judicial
Magistrate, Imphal East which was filed by the
Second Party against the First Party within 15 days
of after passing of final orders by Hon'ble High
Court accepting the present Settlement
Agreement.
(e) It has been also agreed between the Parties
that the First Party shall withdraw Matrimonial
Divorce Case 3590 of 2022 filed before the Family
Court, Lucknow which was filed by him against the
Second Party within 30 days of after passing of
final orders by Hon'ble High Court accepting the
present Settlement Agreement.
(f) It has been agreed between the Parties that a
mutually agreed divorce proceeding is to be filed
before a court having jurisdiction within the NCR
of Delhi within 30 days after passing of final orders
by Hon'ble High Court accepting the present
Settlement Agreement.
(g) It has been agreed that the aforesaid Criminal
Petition filed before the Hon'ble High Court of
Manipur against the Second Party, shall be
disposed of in terms of this Settlement.
(h) Both the Parties shall pray to Hon'ble High
Court of Manipur that the present Cril Petn. No. 48
of 2025 with MC(Cril.Petn.)No. 36 of 2025 may be
disposed of in terms of the present Settlement
Agreement.
6. By giving consent to this Settlement Agreement, the
parties hereto state that they shall have no further claims
or demands against each other and all the disputes and
claims have been amicably settled by the Parties hereto
through the process of Mediation.
7. That the parties undertake before the Hon'ble Court to
abide by the terms and conditions set out in the
agreement and not to dispute the same hereinafter in
future. The parties further agree and undertake that they
shall not resile from the present Settlement Agreement.
8. Both the Parties have agreed that they are entering
into the present Settlement Agreement voluntarily, out of
their own free will and volition. The Parties further state
that they have understood the contents of the present
Settlement Agreement as the same have been explained
to them by the Mediator and their respective counsels, in
the presence of each other."
This Court perused the mediation settlement agreement.
In view of the agreement, Cril Petn No.48 of 2025 and MC (Crl Petn)
No.36 of 2025 are disposed of.
Interim order, if any, merged with the final order.
JUDGE
Priyojit
RAJKUMA Digitally signed
by RAJKUMAR
R PRIYOJIT PRIYOJIT SINGH
Date: 2026.04.06
SINGH 17:04:29 +05'30'
