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IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION(CRL.)NO.637 OF 2009

S.G.RAJGOPALAN PRABHU & ORS. ... PETITIONER(S)

VERSUS

VEENA & ANR. ... RESPONDENT(S)

O R D E R

The  matter was  referred to  the Supreme  Court Mediation  

Centre. By the efforts of the Mediator, the matter has been settled.  

Parties have entered into a compromise.  A Compromise Petition has  

been handed over to us in Court, which is taken on record.  In terms  

of the compromise arrived at between the parties, the petitioners  

have agreed to pay a sum of Rs.40 lacs in full and final settlement  

of all claims of respondent-Mrs.Veena Rao.  A Pay Order for a sum of  

Rs.40 lacs has been given to her in Court.   Both the parties have  

prayed that following cases filed by them be quashed in view of the  

settlement.  The details of cases pending in Courts are reproduced  

as under :-   

i) Criminal  Case  NO.54/2008  lodged  by  1st  

Respondent  accusing  the  petitioners  –  pending  investigation at Vastrapur Police Station, Ahmedabad  (Gujarat),

ii) A petition filed by Respondent No.1 against  the  petitioners  under  the  provisions  of  Domestic  Violence  Act,  2005,  being  Petition  No.887  of  2008  pending  before  the  2nd Joint  Judicial  Magistrate  Court,  Ahmedabad  Rural,  Mirzapur,  Ahmedabad  (Gujarat),

iii) A petition for maintenance u/s.125 Crl.P.C.,  being No.553 of 2009 pending before the 3rd Judicial  Magistrate Court, Gandhinagar (Gujarat).

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In view of the compromise between the parties, we deem it  

appropriate to quash aforementioned cases  pending inter se between  

the parties. In the facts and circumstances of this case, we deem it  

appropriate to pass a decree of divorce by mutual consent.   

In  view  of  this  order,  the  proceedings  being  HMOP  

No.111/2009  pending  before  the  2nd Joint  Senior  Civil  Judge,  

Gandhinagar (Gujarat) also stand quashed.

Parties  undertake  to   abide  by  the  other  terms  and  

conditions which have been recorded in the Compromise Deed.  No  

further directions are necessary.

The Transfer Petition is, accordingly, disposed of.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 26TH JULY, 2010