Sri Santanu Sarkar vs Smti Ruma Das
2021 Latest Caselaw 229 Tri

                              Page 1 of 3


                  HIGH COURT OF TRIPURA
                        AGARTALA
                      Crl. Rev. P No. 26 of 2020.

Sri Santanu Sarkar, S/O Sri Nepal Chandra Sarkar of Arundhuti Nagar,
Road No. 10, Agartala, (Near Water Pump Complex of Beltali) PO & PS. A
D Nagar, Agartala, District- West Tripura

                                               ............... Petitioner(s).
                                  Vs.
1.    Smti Ruma Das, W/O Sri Santanu Sarkar, C/o. Sri Surjya Mohan
Das Of Village Icha Chhara, (South Side of Darga Bazar), PS. Kakraban
Udaipur, District- Gomati Tripura

2.     The State of Tripura, Represented by Secretary, Home Dept., Govt.
of Tripura
                                              ............... Respondent(s).

For Petitioner(s) :      Mr. Asim Kr. Deb, Advocate.
For Respondent(s):       Mr. A. Acharjee, Advocate.
                         Mr. S. Ghosh, Additional Public Prosecutor.

      THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                              ORDER

24/02/202

[1] This criminal revision petition has been filed challenging

the impugned judgment dated 29.02.2020 delivered in Criminal

Appeal No.24 of 2019 by the Additional Sessions Judge, Gomati

Judicial District, Udaipur dismissing the appeal of the husband-

petitioner and affirming the direction of the trial Court for returning

the Stridhan of his wife in terms of Section 19(8) read with Section

12 of the Protection of Women from Domestic Violence Act, 2005.

[2] The trial Court i.e. the Court of the Judicial Magistrate,

First Class, Court No.2, Udaipur Judicial District vide order dated

15.06.2019 passed in C.R(D.V.) 37 of 2018 directed the husband

to return the Stridhan to the aggrieved wife of the petitioner within

90 days which was challenged by the husband in the

aforementioned appeal before the Additional District and Sessions

Judge and the appellate Court passed the order as aforesaid.

[3] Now, the husband-petitioner has submitted an affidavit

before this Court stating that the matter has been amicably settled

between the parties. The husband petitioner has returned her

Stridhan to the respondent-wife and also paid Rs.2,00,000/-(rupees

two lakhs) to the respondent-wife in lump sum.

[4] Mr. A. Deb, learned Advocate appearing for the

husband-petitioner urges the Court to allow the husband-petitioner

to withdraw the revision petition.

[5] Heard Mr. S. Ghosh, learned Additional Public

Prosecutor for the State-respondent as well as Mr. A. Acharjee,

learned Advocate appearing for the respondent-wife, who supports

the contention of the petitioner.

[6] Since the parties have amicably settled the matter

between them and Stridhan of the respondent-wife has been

returned to the wife in terms of the directions of the Courts below,

the husband-petitioner is allowed to withdraw the revision petition

and the matter is disposed of as withdrawn.

Pending application(s), if any, shall also stand disposed

of.

Send down the LCR.

JUDGE

Dipankar