Supreme Court - Daily Orders
Bashir Ahmad Mir vs Rubeena Akhtar on 16 July, 2021
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 1140/2012
BASHIR AHMAD MIR & ORS. Appellant(s)
VERSUS
RUBEENA AKHTAR Respondent(s)
O R D E R
Learned counsel for the appellants has expired long back and no one has entered appearance on their behalf.
Now, learned counsel for the respondent-wife on 14.7.2021 has filed an affidavit alongwith compromise dated 27.11.2013 with the appellant – husband and settled the matter outside the Court and handed over the custody of the minor child to the appellant - husband. The respondent – wife has contracted the second marriage after the compromise. Hence, nothing survives in the matter. The compromise as per the Affidavit filed by the respondent – wife is taken on record.
The Criminal Appeal is disposed of. Pending application(s), if any, shall also be disposed of.
...................J. Signature Not Verified [ B.R. GAVAI ] Digitally signed by Jatinder Kaur Date: 2021.07.19 17:04:56 IST Reason: New Delhi;
July 16, 2021.
ITEM NO.16 Court 13 (Video Conferencing) 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
Criminal Appeal No(s). 1140/2012 BASHIR AHMAD MIR & ORS. Appellant(s) VERSUS RUBEENA AKHTAR Respondent(s) (List after summer vacation in view of court's Order dated 12.04.2021) Date : 16-07-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI [IN CHAMBER] For Appellant(s) For Respondent(s) Mr. Anil Kumar Mishra-i, AOR Mr. Supantha Sinha, Adv.
UPON hearing the counsel the Court made the following O R D E R The criminal appeal is disposed of as per the signed order.
(JATINDER KAUR) (NISHA TRIPATHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER [Signed order is placed on the file]