Rajasthan High Court - Jodhpur
Abhimanyu Singh vs State & Anr on 11 September, 2017
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision No. 233 / 2017
Abhimanyu Singh S/o Late Ganpat Singh, Age 34 Years, B/c
Rajput, R/o R.C.P. Colony, Bikaner.
----Petitioner
Versus
1. State of Rajasthan
2. Swati Chouhan D/o Bhanwar Singh, R/o Indira Colony, Bikaner.
----Respondents
Connected With
S.B. Criminal Revision No. 1116 / 2015
Swati W/o Abhimanyu Singh D/o Bhanwar Singh, by caste Rajput,
resident of 738A, Chouhan Niwas, Near Sought Gate of krishi upad
Mandi Samiti, Ganesh Mandir wali Gali, Indera Colony, Bikaner.
----Petitioner
Versus
1. State of Rajasthan
2. Abhimanyu Singh S/o Late Ganpat Singh, by caste Rajput,
resident of RPC Colony, Bikaner.
----Respondents
S.B. Criminal Revision No. 1283 / 2015
Abhimanyu Singh S/o Late Ganpat Singh, Age 33 Years, B/c
Rajput, R/o R.C.P. Colony, Bikaner.
----Petitioner
Versus
1. State of Rajasthan
2. Swati Chouhan D/o Bhanwar Singh, R/o Indira Colony, Bikaner.
----Respondents
S.B. Criminal Revision No. 1306 / 2015
1. Abhimanyu Singh S/o Late Ganpat Singh, Age 33 Years,
2. Kiran Kanwar W/o Late Ganpat Singh, Age 56 Years,
3. Charu Kanwar D/o Late Ganpat Singh, Age 29 Years,
All By Caste-Rajput, R/o R.C.P. Colony, Bikaner.
----Petitioners
(2 of 3)
Versus
1. State of Rajasthan
2. Swati Chouhan D/o Bhanwar Singh, R/o Indira Colony, Bikaner.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr.Sanjay Nahar for Abhimanyu Singh.
For Respondent(s) : Mr.Haider Agha for Ms.Swati Chouhan.
_____________________________________________________
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order 11/09/2017 Parties are present in person.
All requisite steps warranted under the order dated 8.8.2017 have been carried out in terms of the compromise deed reproduced in the said order. The cases registered interse between the parties in the Courts below have already been settled through compromise. An application has been moved in the pending divorce appeal for converting the proceedings into one under Section 13B of the Hindu Marriage Act and is expected to come up for consideration shortly. A petition under Section 482 Cr.P.C. has also been filed for quashing the only remaining criminal case registered for the offence under Section 498A IPC.
Today, Shri Abhimanyu Singh has handed over a demand draft for a sum of Rs.5,00,000/- to Ms.Swati Chouhan. The gift deed of the house referred to in the compromise has been executed in favour of Swati Chouhan and key thereof has been handed over to her today in the Court. In view of these (3 of 3) developments, it is apparent that the parties have resolved their disputes through compromise and have parted ways happily.
Consequently, these revision petitions have been rendered infructuous and are disposed of accordingly.
Stay petitions are also disposed of.
A copy of this order be placed in each file.
(SANDEEP MEHTA)J. S.Phophaliya/-