Allahabad High Court
Dushyant And 2 Others vs State Of Up And Another on 30 March, 2019
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- APPLICATION U/S 482 No. - 11196 of 2019 Applicant :- Dushyant And 2 Others Opposite Party :- State Of Up And Another Counsel for Applicant :- Ravi Shankar Tripathi Counsel for Opposite Party :- G.A. Hon'ble Bachchoo Lal,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
It is submitted by the learned counsel for the applicants that the present matter relates to the matrimonial dispute between husband and wife and the said matter can be well considered by the Mediation Centre of this Court.
It is directed that applicants shall deposit a sum of Rs. 10,000/- within two weeks from today with the Mediation Centre of which 80% 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 Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously, preferably within a period of three months after giving notices to both the parties.
Thereafter the case shall be listed before appropriate bench.
Till the next date of listing, no coercive action shall be taken against the applicants in Criminal Case No. 341 of 2018 (State Vs. Dushyant and others) arising out of Case Crime No. 31 of 2018, under sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. Zareef Nagar, District Budaun pending in the Court of learned Additional Civil Judge (J.D.)/Judicial Magistrate, Sahaswan, Budaun.
After the aforesaid amount is deposited, 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 :- 30.3.2019 Masarrat