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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1339 OF 2017

[@ SPECIAL LEAVE PETITION (CRL.) 3594 OF 2017 ] RAMA SHANKAR SRIVASTAVA                  Appellant (s)

                               VERSUS STATE OF UTTAR PRADESH & ANR.            Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellant is before this Court, aggrieved by the order passed by the High Court in the matter of maintenance  to  his  wife.   Having  seen  the  ailing condition of the appellant, who is present before us today,  this  Court  passed  the  following  order  on 03.05.2017 :-

“Learned  counsel  for  the  petitioner submits  that  the  petitioner  and

Respondent  No.2  have  been  living

separately  ever  since  1994  and  in  case

notice is issued, there is a fair chance

of  settlement  of  the  disputes  once  and

for all.

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In view of the above submission, issue

notice  to  Respondent  No.2  only,

returnable on 13.07.2017.

The petitioner and respondent No.2 are

directed to be present before this court

on 13.07.2017.

In the meanwhile, there will be stay

of impugned order on the condition that

the  petitioner  pays  an  amount  of

Rs.50,000/-  (Rupees  Fifty  Thousand)

directly to Respondent No.2 by way of a

Demand Draft drawn in her name, within a

period of one month from today.”

3. Thereafter, on 13.07.2017, this Court passed the following order :-

“The petitioner is present in person. However, respondent No.2 is reported to be unwell.   

Learned  counsel  appearing  for  the respondent  No.2,  however,  submits  that Respondent  No.2  is  also  willing  for one-time settlement of the disputes once for all.   

Learned counsel for respondent No.2 is directed to get instructions as to what are the terms on which Respondent No.2

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would like to settle the matter. List after three weeks.”

4. Today  also,  Respondent  No.  2  is  not  present. However,  the  learned  counsel  for  the  respondents submits that she is also not averse to a one time settlement.  The question is only with regard to the permanent  alimony.   Though  she  is  desirous  of  a handsome  amount  and  in  view  of  the  fact  that  the appellant is aged and ailing and no more in service, she is prepared for a reasonable amount.  The learned counsel  for  the  appellant  has  offered  that,  in addition to Rs. 50,000/- already paid, he will pay an amount of Rs. 2.5 Lakhs (Rupees Two Lakhs and Fifty Thousand), which, according to the appellant, is a reasonable  amount.   In  the  absence  of  Respondent No.2, we are not in a position to say one way or the other.

5. In the above circumstances, we are of the view that the High Court would be in a better position to finalize  the  settlement  and  to  complete  the formalities  regarding  divorce.   Therefore,  we  set aside the impugned order and remit the matter to the High Court at Lucknow Bench.  The parties will appear before  the  Lucknow  Bench  of  the  High  Court  on 01.09.2017.

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6. With the above observations and directions, this appeal is disposed of.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; August 04, 2017.

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ITEM NO.48               COURT NO.5               SECTION II                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.)  No(s).  3594/2017 (Arising out of impugned final judgment and order dated 03-02-2017 in  Criminal  Revision  Defective  No.  250/2015  passed  by  the  High Court Of Judicature At Allahabad, Lucknow Bench) RAMA SHANKAR SRIVASTAVA                            Petitioner(s)                                 VERSUS STATE OF UTTAR PRADESH & ANR.                      Respondent(s) Date : 04-08-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Dushyant Parashar, AOR

Ms. Pooja Singh, Adv.                      For Respondent(s) Mr. Ajay Singh, Adv.                      Mr. Sunny Choudhary, AOR                      

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)