Allahabad High Court
Sunil Kumar Shukla vs Smt.Pooja And Anr. on 25 July, 2023
Author: Renu Agarwal
Bench: Renu Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:48662 Court No. - 29 Case :- CRIMINAL REVISION No. - 313 of 2019 Revisionist :- Sunil Kumar Shukla Opposite Party :- Smt.Pooja And Anr. Counsel for Revisionist :- Rajendra Pratap Singh,Ajai Kumar Gupta,Surendra Pratap Singh Counsel for Opposite Party :- Vinod Mishra Hon'ble Mrs. Renu Agarwal,J.
Criminal Misc. Application No.1A/10 of 2023 Heard Sri Surendra Pratap Singh, learned counsel for the revisionist, Sri Vinod Mishra, learned counsel for opposite party nos.1 & 2, and perused the material available on record.
This application for withdrawal of the revision moved on behalf of the revisionist Sunil Kumar Shukla.
It is submitted by learned counsel for the revisionist that revisionist and opposite party no.1 have settled the disputed amicably by means of settlement/compromised entered between the parties. Accordingly, a joint compromise was filed on 16.05.2023 in the court of Additional Principal Judge, Family Court, Sultanpur and the matter has been settled between the parties by the order dated 21.05.2023 passed byAdditional Principal Judge, Family Court, Sultanpur. Copy of order dated 21.05.2023 is annexed as annexure no.2 to the application. In terms of compromise the revisionist has paid Rs.5,00,000/- to the opposite party nos.1 & 2 as full and final payment of maintenance allowance.
Learned counsel for the opposite party nos.1 & 2 agreed with the aforesaid facts.
In the aforesaid circumstances, the application is allowed.
Order on Revision Heard Sri Surendra Pratap Singh, learned counsel for the revisionist, Sri Vinod Mishra, learned counsel for opposite party nos.1 & 2, and perused the material available on record.
This criminal revision under section 19(4) of Family Court Act, has been filed against the judgment and order dated 05.02.2019 passed by Principal Judge, Family Court, District Sultanpur, in Misc. Case No.496 of 2015 filed by the opposite party nos.1& 2 against the revisionist, under section 125 Cr.P.C.
It is submitted by learned counsel for the revisionist that revisionist and opposite party no.1 have settled the disputed amicably by means of settlement/compromised entered between the parties. Accordingly, a joint compromise was filed on 16.05.2023 in the court of Additional Principal Judge, Family Court, Sultanpur and the matter has been settled between the parties by the order dated 21.05.2023 passed byAdditional Principal Judge, Family Court, Sultanpur. Copy of order dated 21.05.2023 is annexed as annexure no.2 to the application. In terms of compromise the revisionist has paid Rs.5,00,000/- to the opposite party nos.1 & 2 as full and final payment of maintenance allowance. Therefore, learned counsel for the revisionist submitted that present revision may be dismissed as withdrawn.
Learned counsel for the opposite party nos.1 & 2 agreed with the aforesaid facts and states that he has no objection, in case, the revision is dismissed as withdrawn.
In the aforesaid circumstances, the present revision is dismissed as withdrawal.
(Renu Agarwal,J.) Order Date :- 25.7.2023/VKG