Alok Naithani And Others vs State Of Uttarakhand And Another

Alok Kumar Verma, J

Respondent no.2-applicant had moved an application against the revisionists-opposite parties under the provisions of the Protection of Women from Domestic Violence Act, 2005. The said application was dismissed. Against the judgment dated 20.01.2020, passed by learned Judicial Magistrate/Civil Judge (Junior Division), Rishikesh, District Dehradun, an Appeal (Criminal Appeal No.49 of 2020) was filed. The said Appeal has been allowed vide judgment dated 29.09.2021, passed by learned Ist Additional Sessions Judge, Rishikesh, District Dehradun.

Both, Alok Naithani, revisionist no.1 and Smt. Meenakshi Naithani, respondent no.2, wife of the revisionist no.1 are present in-person. They are identified by their learned counsel.

In the present matter, a mediation (Mediation Case No.53 of 2023) was conducted. Both the parties have settled their matrimonial disputes through mediation. Mediation Report dated 07.08.2023 is available on record.

Both the parties have prayed to decide the present matter in terms of the settlement, recorded by the Mediator.

At the request of both the parties, present Criminal Revision (No.342 of 2021) is decided in terms and conditions of the settlement, recorded by the Mediator on 07.08.2023 in Mediation Case No.53 of 2023.

The said Report dated 07.08.2023 will be part of this order.