Allahabad High Court
Dr. Abhishek Agrawal vs State Of U.P. And 2 Others on 6 July, 2020
Author: Suresh Kumar Gupta
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ? Court No. - 54 Case :- APPLICATION U/S 482 No. - 9581 of 2020 Applicant :- Dr. Abhishek Agrawal Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Amit Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Suresh Kumar Gupta,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. The present 482 Cr.P.C. application has been filed to quash the entire proceeding of case No. 23 of 2015 (Smt. Shakshi and another Vs. Dr. Abhishek Agrawal) under Section 125 Cr.P.C. pending in the court of Family Court, Amroha.
3. Learned counsel for the applicant submits that the matrimonial disputes between the parties are amicably settled as they are compromised vide compromise deed dated 20.12.2019 and learned counsel for the applicant is ready for mediation before the District Mediation Centre, Amroha.
4. It is directed that applicant shall deposit a sum of Rs. 15,000/- within two weeks from today in the District Mediation Centre, Amroha, out of which, Rs. 12,000/- shall be paid to the opposite party no. 2 for appearance before the concerned District Mediation Centre on a date to be fixed by the Mediation Center. Balance Rs. 3,000/- shall be retained by the mediation center towards its expenses.
5. The matter is referred to the District Mediation Centre, Amroha with the direction that same may be tried to be resolved after giving notices to both the parties.
6. It is directed that District Mediation Centre, Amroha shall proceed in the matter expeditiously preferably within a period of three months. Thereafter the case shall be prosecuted before the Family Court, Amroha.
7. Subject to the applicant depositing the amount of Rs. 15,000/- as above, further proceedings against the applicant in the aforesaid case, shall be kept in abeyance.
8. After depositing the amount, aforesaid, notice shall be issued to the parties and in the case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.
With the aforesaid direction, the present application u/s 482 Cr.P.C., is disposed of.
Order Date :- 6.7.2020 Ankita