Supreme Court - Daily Orders
Manju Tyagi vs The State Of Uttar Pradesh on 1 September, 2020
Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat
1
ITEM NO.14 Court 6 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).237/2020
MANJU TYAGI & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(With applns for exemption from filing O.T., stay)
Date : 01-09-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Samarjit Pattnaik, Adv.
Mr. Debmalya Banerjee, Adv.
Mr. A.S.Aman, Adv.
Mr. Ujjwal Singh, Adv.
M/S. Karanjawala & Co., AOR
For Respondent(s) Mr. Jayant Mehta, Sr. Adv.
Mr. Gopal Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to an order passed by the Magistrate, an FIR was registered against the petitioners under Sections 191, 192, 196, 199, 200, 209, 420 120B, 34 IPC. The petitioners challenged the FIR in the High Court of Signature Not Verified Allahabad. The petitioners have approached this Court Digitally signed by GEETA AHUJA Date: 2020.09.02 13:27:59 IST by filing this writ petition under Article 32 of the Reason: Constitution of India as the Writ Petition filed in the High Court was not being taken up. 2 Mr. Dushyant Dave, learned senior counsel for the petitioners suggested that the dispute can be settled through Mediation to which Mr. Jayant Mehta, learned senior counsel appearing for the complainant has no objection. The parties are also in agreement that Ms. Sadhana Ramachandran can be requested to mediate the disputes between them.
Ms. Sadhana Ramachandran is requested to explore the possibility of a settlement of all the disputes between the parties and submit a report to this Court within a period of six weeks.
In the meanwhile, the following criminal complaints/cases are stayed until further orders:
S. Case Details No.
1. Complaint vide DD No.38A dated 12.06.2020 u/S. 307, 308, 405, 406, 415, 418, 419, 420, 498A IPC filed by Petitioner No. 4 at P.S. Greater Kailash, subsequently transferred to CAW Cell, P.S. Saket, as Complaint No. C-251/2020, registered on 17.06.2020), CAW Cell, Saket,New Delhi
2. In The Court of Ms Manika Ld. MM Mahila Court,Saket, New Delhi Dr. Sonali Tyagi Vs Astitva Tyagi CT Case No. 2738/2020 U/S 12 DV,Act
3. In The Court of Principal Judge Family Court, Gautam Budh Nagar Astitva Tyagi Vs Sonali Tyagi HMA No. 430/2020 3 U/S 13(i)(ia) HMA 4. FIR No. 455/2020 U/S 191/ 192/ 196/ 199/ 200/ 209/ 420/120-B/34 IPC PS Phase II,Noida (Date of registration 05.08.2020)
5. In The Court of Ld.Principal Judge Family Court, Patiala House Court,New Delhi Sonali Tyagi Vs Astitva Tyagi HMA No. 316/2020 U/S 12,5 HMA List after eight weeks.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master