Prashant, s/o Ganesh Gawai vs State of Maharashtra

Leave granted.

In pursuance of our order dated 15th December, 2017, the appellant-husband and the complainant-wife were personally present on 10th

January, 2018.

In the course of hearing, the appellant and the complainant-wife submitted without any kind of equivocation that they would like to put the

controversy to rest and, therefore, the marriage should be annulled and the appellant-husband should be allowed to pay a substantial sum of

alimony towards her maintenance as a full and final settlement and the complaint petition filed by the wife should be quashed.

As there was some difference between the parties with regard to the quantum, the matter was adjourned to today.

Learned counsel for the parties have discussed with their respective parties and submit that the controversy can be put to an end on certain

terms and conditions.

Recording the concession given by the appellant-husband and the complainant-wife, who are present in the Court and hearing their respective

counsel, we dispose of this appeal with the following directions:-

(a) The marriage between the appellant, Prashant Ganeshrao Gawai and the complainant-wife, Nupur Bhagat, stands dissolved.

(b) The appellant shall pay a sum of Rs. 37,00,000/- (Rupees thirty-seven lacs only) to the wife towards permanent alimony and all other

dues in full and final settlement by way of bank draft in the name of the wife within two months hence.

(c) The criminal proceedings which have arisen because of lodging of F.I.R. No.32/2016 dated 25.01.2016, registered at Chhawni Police

Station, Aurangabad and F.I.R. No.416/2017 dated 6.09.2017, registered at Sadar Police Station, District Nagpur, shall stand quashed.

(d) If any case relating to matrimonial dispute or any kind of property dispute or any kind of claim or any dispute relating to any kind of

criminal liability is pending between them, and further if any crime under Section 498-A has been registered by the wife against Prashant and

his family members, that shall also stand quashed.

(e) All allegations in any petition including the divorce petition made against each other by the parties stand expunged from the records. The

expunging of remarks would mean no one shall be entitled to get the certified copy of the said pleadings.

(f) The divorce petition preferred by the parties is deemed to have been disposed of and there shall be no future claims by the wife against

the husband and vice versa.

(g) Neither the husband nor the wife shall put the photographs of each other in any mode at any place which would also include social media

or on-line.

The appeal is disposed of in the above terms.