Allahabad High Court
Sanspal And Others vs State Of U.P. & Another on 15 June, 2010
Court No. - 5 Case :- APPLICATION U/S 482 No. - 19339 of 2010 Petitioner :- Sanspal And Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Rajiv Kumar Saini Respondent Counsel :- Govt.Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and the learned A.G.A. for the State. Learned counsel for the applicants has submitted that the present matter is a matrimonial matter and the said matter can be well considered by the Mediation Centre of this Court. It is further contended that there are chances of reconciliation between the husband and wife, therefore, the matter may be referred to the Mediation Centre.
It is directed that the applicant shall deposit a sum of Rs. 8,000/- within two weeks from today with the Mediation Centre of which 50% shall be paid to the opposite party no.2 for appearance before the Mediation Centre. The matter is remitted to the Mediation Centre with the direction that the same may be decided after giving notices to both the parties. It is directed that the Mediation Centre shall decide the matter expeditiously preferably within a period of four months. Thereafter the case shall be listed before the appropriate Bench on 28.9.2010.
Till the next date of listing, further proceedings of complaint case no. 4322 of 2009 under Section 498-A, 323, 504, 506, 406 IPC and Section ¾ Dowry Prohibition Act, P.S. Rampur District Saharanpur, shall be kept in abeyance. After depositing the amount, aforesaid, notice shall be issued to the parties and in case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated. Order Date :- 15.6.2010 Ashish