Allahabad High Court
Saudan Singh @ Pappoo vs State Of U.P.And Another on 13 January, 2010
Author: Vijay Kumar Verma
Bench: Vijay Kumar Verma
Court No. - 45 Case :- APPLICATION U/S 482 No. - 33930 of 2009 Petitioner :- Saudan Singh @ Pappoo Respondent :- State Of U.P.And Another Petitioner Counsel :- S.K. Kulshreshtha Respondent Counsel :- Govt. Advocate Hon'ble Vijay Kumar Verma,J.
Heard learned counsel for the applicant and A.G.A.
It is submitted that there was a matrimonial dispute between the parties and because of that a criminal case has been lodged at criminal misc. petition no.110/11/08 Smt. Kiran Vs. Saudan, under Sections 125 Cr.P.C. P. S. Kotwali Mursan, District Mahamaya Nagar.
In view of the aforesaid, I am of the view that an attempt should be made for reconciliation between the parties.
The matter is, therefore, with the consent of the applicant referred to the Mediation Centre, Allahabad High Court. The applicants will deposit Rs. 4,000/-, within three weeks before the Mediation Centre by bank draft in the name of Smt. Kiran Devi w/o Saudan Singh @ Pappu payable at Mahamaya Nagar and Rs. 1,000/- will be deposited in the Mediation Centre within the aforesaid period. The said bank draft shall be handed over to her on her appearing before the Mediation Centre towards her expenses for attending mediation sessions with her escort.
The Registry will send a notice through the CJM concerned within a week fixing 05.04.2010 for appearance of the Smt. Kiran Devi before the Mediation Centre at Allahabad High Court and it shall be mentioned in the notice that the bank draft of Rs. 4,000/- deposited by the applicant shall be handed over to Smt. Kiran Devi when she appears before the Centre. On that date, and on any future dates as directed by the Centre, the husband and the wife aforesaid will appear before the Centre.
The Registry will send information of this order to the Mediation Centre within a week.
The centre shall submit a report to this Court within one month from the date of appearance of the parties before it.
In case of any default by the husband in making the appearances before the Mediation Centre on the dates fixed or making the aforesaid payment as directed above, the stay granted by this order shall stand automatically vacated forthwith.
Let this case be listed on 4.5.2010 along with the report of the Mediation Centre.
Till the next date of listing, further proceedings in the aforesaid case shall remain stayed.
In case there is any default by the applicant as above, the Mediation Centre should immediately communicate this fact to the office and office will list the case within a week before the Bench concerned, which may pass order for vacation of the order.
On the next date, the case will not be treated as tied up to this Bench and shall be listed before the appropriate Bench.
Copy of this order will not be issued unless steps are taken.
Order Date :- 13.1.2010 AHN