Allahabad High Court
Keshav Gupta And Others vs State Of U.P. & Another on 17 June, 2010
Author: Poonam Srivastava
Bench: Poonam Srivastava
Court No. - 7 Case :- APPLICATION U/S 482 No. - 20850 of 2010 Petitioner :- Keshav Gupta And Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Ram Kumar Pal Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastava,J.
Heard learned counsel for the parties and learned A. G. A. for the State.
Learned counsel for the applicants submits that this is a matrimonial dispute and he prays that the matter may be referred to the Mediation Centre.
It is directed that the applicants shall deposit a sum of Rs. 5000/- within a period of three weeks from today with the Mediation and Conciliation Centre, High Court, Allahabad. Out of the amount so deposited, opposite party no. 2 shall be given Rs. 3000/- for to and fro journey and Rs. 2000/- be deposited with the Mediation Centre.
Let this order be placed before the Registrar/Incharge of Allahabad High Court and Conciliation Centre who shall fix a date after three months from today and every efforts shall be made for reconciliation and complete the process of mediation within six months from today. In the event effort is not successful, the case will be listed after six months along with report of Mediation Centre.
Till the next date of listing, operation of the order dated 15.4.2009 passed by the Chief Judicial Magistrate, Mainpuri in Case No. 4689 of 2009; State Versus Keshav Gupta and others under Section 406 I. P. C. and Section 3 / 4 Dowry Prohibition Act, Police Station-Kotwali Shahar, District-Mainpuri shall remain stayed.
Order Date :- 17.6.2010 HR