IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1922 OF 2009 (Arising out of S.L.P. (Crl.) No.4317 of 2007)

Dinesh Kumar Srivastav and Ors.             ...Appellant(s)

Versus

Swati Sinha and Anr.                     ...Respondent(s)

O  R  D  E  R

Leave granted.

During  the  pendency  of  this  matter,  a  joint  

application  has  been  filed  by  Dinesh  Kumar  Srivastav  and  

Swati Sinha under Section 13-B of the Hindu  Marriage  Act,  

1956,  [for  short,  `the  Act'].  It  is  stated  in  the  said  

application  that,  during  the  pendency  of  the  present  

petition, the parties have decided to put an end to their  

matrimonial relationship and filed the present application  

for seeking mutual divorce under under Section 13-B of the  

Act.   In  the  application,  it  is  mentioned  that  both  the  

parties  shall  withdraw  the  civil  and  criminal  proceedings  

initiated by them against each other in various Courts.  Let  

it be done within four weeks from today.  

The   appellant-Dinesh  Kumar  Srivastav  has  given  a  

bank  draft  of  Rs.1.25  lakhs  to  Swati  Sinha  towards  her  

maintenance and Rupees one lakh has been deposited in the  

name of his daughter-Shivani Sinha under the guardianship of  

her mother Swati Sinha.   

....2/-

- 2 -

The  appellant-Dinesh  Kumar  Srivastav  has  further  

agreed to pay Rupees two thousand per month to Swati Sinha  

towards monthly educational expenses of his daughter Shivani  

Sinha.  He has also undertaken to pay the same till Shivani  

attains  the  age  of  18  years.   The  amount  of  Rupees  two  

thousand shall be paid to Swati Sinha by an account payee  

cheque/draft every month by 15th day of each calendar month.  

It may be stated that the amount of Rupees two thousand would  

be paid from the month of November, 2009 onwards.

The  appellant-Dinesh  Kumar  Srivastav  would  be  

entitled to spend two hours with his daughter on second and  

fourth   Saturdays/Sundays  of  every  month  at  the  place  

wherever she stays with Swati Sinha. Swati Sinha is directed  

to cooperate in that respect.

On consideration of the totality of the facts and  

circumstances of this case, the parties are granted a decree  

of divorce by mutual consent.

In  case  of  non-compliance  of  any  condition  

incorporated  in  the  application,  the  parties  would  be  at  

liberty to approach the Allahabad High Court.

The   appeal   is,  accordingly,  disposed  of  on  the  

above terms.

......................J.               [DALVEER BHANDARI]

......................J.               [P. SATHASIVAM]

New Delhi, October 19, 2009.