Kavita Alias Pooja And Another ... vs State Of Uttarakhand And Another
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Uttarakhand High Court

Kavita Alias Pooja And Another ... vs State Of Uttarakhand And Another on 4 April, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
            Criminal Revision No. 306 of 2022

Kavita Alias Pooja And Another                     ...Revisionists

                              Versus

State of Uttarakhand and Another                 ...Respondents

Present:-
            Mr. S.R.S. Gill, Advocate for the revisionists.
            Ms. Manisha Rana Singh, A.G.A. for the State.
            Mr. A.D. Tripathi, Advocate for the respondent no.2.
                               With
            Criminal Revision No.345 of 2022

Rinku Singh                                         ...Revisionist

                              Versus

State of Uttarakhand and Others                  ...Respondents

Present:-
            Mr. A.D. Tripathi, Advocate for the revisionist.
            Ms. Manisha Rana Singh, A.G.A. for the State.
            Mr. S.R.S. Gill, Advocate for the respondent nos. 2
            and 3.
                            JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) In both these revisions, the challenge is

made to the judgment and order dated 09.06.2022 passed in

Misc. Criminal Case No.301 of 2018, Smt. Kavita @ Pooja

and Another Vs. Rinku Singh, by the court of Family Judge,

Kashipur, District Udham Singh Nagar ("the case"). By it, the

revisionists in CRLR No.306 of 2022 have been awarded total

Rs. 15,000/- per month as maintenance. The revisionists in

CRLR No.306 of 2022 have challenged the impugned order

claiming enhancement of the maintenance amount, whereas,

the revisionist in CRLR No.345 of 2022 has assailed the

order granting maintenance.

2. Heard learned counsel for the parties and

perused the record.

3. Today, as soon as the matter was taken up,

learned counsel for the parties would submit that parties

may settle the dispute amicably, as the parties were

present in person today.

4. After some time, learned counsel for the parties

would submit that parties have settled the dispute

amicably. In fact, Smt. Kavita alias Pooja, one of the

revisionists in CRLR No.306 of 2022 and Rinku Singh,,

revisionist in CRLR No.345 of 2022 are present before the

Court. Both have stated before the Court that they have

settled the dispute amicably.

5. Learned counsel for the parties have tendered

for the perusal of the Court a mutual settlement that has

been arrived in between the parties. It is taken on record.

6. These are the revisions challenging the order

granting maintenance. Since parties have settled the

dispute amicably, nothing survives in these revisions. They

stand disposed of, accordingly.

(Ravindra Maithani, J.) 04.04.2024 Ravi Bisht