Supreme Court - Daily Orders
Priyanka Yadav vs Ram Kumar Yerukula on 5 May, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
TP (CRIMINAL) NO. 993 OF 2024 ETC.
IN THE SUPREME COURT OF INDIA
CRIMINAL/CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO. 993 OF 2024
PRIYANKA YADAV AND ORS. PETITIONERS
VERSUS
RAM KUMAR YERUKULA RESPONDENT
WITH
TRANSFER PETITION (CIVIL) NO. 3091 OF 2024
O R D E R
1. The present transfer petitions have been filed by the petitioner(s) seeking transfer of the following cases:
(i) CC No.33 of 2024 titled as ‘Ramkumar Yerukula vs. Chhagan Lal Yadav and Ors.’ pending before the Court of Judicial Magistrate No.II, Poonamalee, District Tiruvallur, Tamil Nadu to the Court of Judicial Magistrate, First Class, Bhopal, Madhya Pradesh;
(ii) O.P. No. 155 of 2024 titled as "Ramkumar Yerukula vs. Priyanka Yadav" pending before the Court of VII Additional Principal Judge, Family Court, Chennai, Tamil Nadu to the Court of Principal Judge, Family Court, Bhopal, Madhya Pradesh.
2. Heard learned counsel for the parties. Signature Not Verified Digitally signed by geeta ahuja
3. During the pendency of the present petitions, with Date: 2025.05.09 18:06:33 IST Reason: the consent of the parties, the matter was referred to the 1 TP (CRIMINAL) NO. 993 OF 2024 ETC.
Supreme Court Mediation Centre for exploring the possibility of an amicable settlement.
4. The parties have entered into a settlement and the settlement agreement dated 09.04.2025 is on record.
5. In terms of the aforesaid settlement, a joint application bearing I.A. No.114425 of 2025 seeking dissolution of marriage between the parties by a decree of divorce on the basis of mutual consent has been filed under Article 142 of the Constitution of India.
6. Under the settlement, the parties have agreed to dissolve their marriage by decree of divorce subject to the respondent paying a sum of Rs.25,00,000/-(Rupees Twenty Five Lakhs only) to the petitioner-wife as full and final settlement of all her claims.
7. It is submitted that, out of the total amount of Rs.25,00,000/-, Rs.12,50,000/- has already been paid to the petitioner-wife and the balance sum of Rs.12,50,000/- will be paid to the petitioner-wife today.
8. It has also been agreed that all civil and criminal cases pending between the parties shall stand closed namely:
S. No. Nature of case/sections Case number Court Petitioner(s) Second Party/ Husband
1. Protection of Women M.J. Cr. Judicial Priyanka Yadav Ramkumar from Domestic No.1812/2022 Magistrate, First Yerukula, Violence Act, 2005 Class, Bhopal Thimmaiah, Ramalakshmi, Lavanya, 2 TP (CRIMINAL) NO. 993 OF 2024 ETC.
Sampath Kumar
2. Application for M.J. Cr. Principal Judge, Priyanka Yadav Ramkumar maintenance u/s 125 of No.848/2022 Family Court, Yerukula Cr.P.C. Bhopal
3. Petition for annulment R.C.S. (HM) Principal Judge, Priyanka Yadav Ramkumar u/s 12(1)(c) of HMA No.1114/2022 Family Court, Yerukula Act, 1955 Bhopal
4. Criminal trial for R.C.T. Judicial State of M.P. Ramkumar offences u/s 498A, No.4368/2023 Magistrate, First Yerukula, 323, 294, 34 of IPC arising out of Class, Bhopal Thimmaiah, and Sections 3,4 of the FIR No.18/2023 Ramalakshmi Dowry Prohibition registered with Act, 1961 P.S. Nishatpura, Bhopal
5. Criminal trial for C.C. Judicial Magistrate Ramkumar Priyanka offences u/s 323, 324, No.33/2024 No.II, Poonamalle, Yerukula Yadav, 325, 406, 417, 420, Chennai Chhagan Lal 468, 469, 499, 500 of Yadav, Gulab IPC Yadav
6. Application u/s 482 of M.Cr.C. High Court of Thimmaiah, State of M.P., Cr.P.C. No.47782/2023 M.P., Jabalpur Ramalakshmi Priyanka Yadav
7. Petition for divorce u/s O.P. Family Court, Ramkumar Priyanka 13(1)(ia) of HMA Act, No.155/2024 Chennai Yerukula Yadav 1955
8. Application u/s 482 of M.Cr.C. High Court of Ramkumar State of M.P., Cr.P.C. No.19264/2024 M.P., Jabalpur Yerukula Priyanka Yadav
9. Complaint for the Un.Cr. District and Thimmaiah Priyanka Yadav, Chhagan Lal offences u/s 209, 379, No.3718/2024 Sessions Court, Yadav, Gulab 384, 420, 467, 471, Bhopal Yadav, Saurabh 506, 511 IPC, and R/w Sharma, Balveer 34 and R/w 120B of Singh Yadav, Gagan Yadav, Dev IPC Yadav, Alka Yadav, Pradeep Yadav
9. Considering the fact that the marriage has been irretrievably broken down and the parties have agreed to live separately, we consider it proper to exercise our power under Article 142 of the Constitution of India and direct for drawing a decree of divorce by mutual consent in O.P. No. 155 of 2024 titled as "Ramkumar Yerukula vs. Priyanka Yadav" pending before the Court of VII Additional 3 TP (CRIMINAL) NO. 993 OF 2024 ETC.
Principal Judge, Family Court, Chennai, Tamil Nadu, which shall stands closed accordingly.
10. Similarly, all other cases referred to above shall also stand closed.
11. The transfer petitions and all proceedings shall stand disposed of in terms of the Settlement Agreement. The parties shall remain bound by the terms and conditions of the Settlement Agreement.
12. A copy of this order may be conveyed to all the courts where proceedings are pending, for closing the matters.
13. Pending application(s), if any, shall stand disposed of.
.......................J. (PANKAJ MITHAL) .......................J. (S.V.N. BHATTI) NEW DELHI 05th MAY, 2025 GA 4 TP (CRIMINAL) NO. 993 OF 2024 ETC.
ITEM NO.5 COURT NO.15 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION(S)(CRIMINAL) NO(S). 993/2024
PRIYANKA YADAV & ORS. PETITIONER(S)
VERSUS
RAM KUMAR YERUKULA RESPONDENT(S)
(IA No. 295440/2024 - APPLICATION FOR PERMISSION IA No. 267593/2024 - EX-PARTE STAY IA No. 267594/2024 - EXEMPTION FROM FILING O.T.) WITH T.P.(C) No. 3091/2024 (XII) (IA No. 265348/2024 - EX-PARTE STAY IA No. 265350/2024 - EXEMPTION FROM FILING O.T.) Date : 05-05-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Priyank Upadhyay, AOR For Respondent(s) Ms. Amrita Verma, Adv.
Ms. Amrita Verma, Adv.
Mr. Anshul Patel, Adv.
Dumni Soren, Adv.
Ms. Akanksha Mehra, AOR UPON hearing the counsel the court made the following O R D E R The transfer petitions shall stand disposed of in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja) Court Master (NSH) Assistant Registrar-cum-PS
(Signed Order is placed on the file) 5