Allahabad High Court
Asif Hussain And Others vs State Of U.P. And Another on 18 June, 2010
Author: Poonam Srivastava
Bench: Poonam Srivastava
Court No. - 7 Case :- APPLICATION U/S 482 No. - 20990 of 2010 Petitioner :- Asif Hussain And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Kashif Zaidi Respondent Counsel :- Govt Advocate Hon'ble Mrs. Poonam Srivastava,J.
Heard learned counsel for the applicants and learned AGA for the State.
Learned counsel for the applicant states that it is a matrimonial dispute and prays that the matter may be referred to the Mediation Centre.
It is directed that the applicants shall deposit a sum of Rs. 6,000/- within a period of three weeks from today with Mediation and Conciliation Centre. Out of the amount so deposited, opposite party no. 2 shall be given Rs. 4000/- for her to and fro journey and Rs. 2000/- be deposited with the Mediation Centre.
Let this order be placed before the Registrar/ in-charge of ' Allahabad High Court Mediation and Conciliation Centre'. The Registrar/ in charge of the Mediation Centre, shall fix a date and every efforts shall be made for re- conciliation and complete the process of mediation within three months from today. In the event, the effort is not successful, the case will be listed after three months, along with report of conciliator.
Till the next date of listing, further proceedings of the Case No. 365 of 2010, Criminal Case No. 1552 of 2009, (State Vs. Asif Hussain and others), under Sections 498-A, 323, 504, 506 IPC and 3/4 D. P. Act, Police Station Nagina, District Bijnor pending in the Court of A.C.J.M., Nagina, Bijnor shall remain stayed provided the applicants appear on each and every day before the Mediation Centre without fail and also pays Rs. 2000/- on each date to opposite party no. 2 for her to and fro journey.
In the event of default, this interim order shall stand automatically vacated.
Order Date :- 18.6.2010 vinay