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               IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1877 OF 2009 [arising out of SLP(CRL.) No. 4248 of 2009]

       ANUBHAV GUPTA ..... APPELLANT

VERSUS

      STATE OF RAJASTHAN ..... RESPONDENT

WITH

TRANSFER PETITION (C) NO. 58 of 2009

       SHIKHA ANUBHAV GUPTA ..... PETITIONER

VERSUS

      ANUBHAV VIRENDRA GUPTA ..... RESPONDENT

O R D E R

    CRL.A NO. 1877 of 2009 @ SLP (Crl.) 4248/2009

Interlocutory  application  seeking  intervention  is  

allowed.

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Leave granted.

During  the  pendency  of  these  matters,  the  parties  

have settled their matrimonial dispute under the aegis of  

the  Supreme  Court  Mediation  Centre.   Copies  of  the  

proceedings  have  been  put  up  on  record  by  the  learned  

counsel for the appellant.   

In view of the compromise arrived at, we quash the  

case registered under Section 498A/406 IPC pending before  

the  Mahila  Police  Station,  Bhilwada,  Rajasthan;  Divorce  

Petition No. A-1008/2008 under Section 12 (1)(c) of the  

Hindu  Marriage  Act  pending  before  the  Principal  Judge,  

Family Court, Pune; Domestic Violence Case No. 3502/2008  

filed by the mother of the husband  Mrs. Asha Virendra  

Gupta against Shilpa Anubhav Gupta & Others pending in the  

Court of Judicial Magistrate, First Class, Pune and Case  

No. 1934/2008 titled  Vinay Kumar Gupta V.  Girish Chand &  

Ors. under Section 353, 323, 427, 500, 504 and 506 IPC  

pending before Chief Judicial Magistrate, Badaun, U.P.

We also make it clear that in case, the respondent-

husband does not make the payments as per the compromise it  

would be open to the parties herein or any one of them to  

move an application for the recall of the present order.

The appeal is disposed of in the aforesaid terms.

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T.P. (C) NO. 58/2009  

In view of the order passed in Criminal Appeal No.  

of 2009 arising out of S.L.P. (Crl.) No. 4248 of 2009, this  

petition has been rendered infructuous.

The Transfer Petition is dismissed, accordingly. as  

having become infructuous.

       ..................J      [HARJIT SINGH BEDI]

    ..................J      [DR. B.S. CHAUHAN]

NEW DELHI OCTOBER 05, 2009.

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