Chattisgarh High Court
Kaushal Anant vs State Of Chhattisgarh on 3 January, 2025
1/3 Digitally signed by ANURADHA ANURADHA TIWARI TIWARI Date:
HIGH COURT OF CHHATTISGARH AT BILASPUR 2025.01.04 13:21:58 +0530 MCRCA No. 1388 of 2024 Kaushal Anant S/o Jeevan Lal Anant Aged About 22 Years R/o Village Khariya, Post Baijalpur, Police Station-Bodla (Wrongly Mentioned As Bodala In The Impugned Order Sheet), In The Impugned Order Sheet), Tahsil And District Kabirdham (C.G.) ... Applicant versus State of Chhattisgarh Through Station House Officer Out Post Sambalpur, Police Station Nawagarh, District Bemetara (C.G.) ... Non-applicant Order On Board 03/01/2025 Heard Mr. Dharmesh Shrivastava, learned counsel, appearing for the applicant/husband and Ms. Smriti Shrivastava, learned Panel Lawyer appearing for non- applicant/State.
The applicant/husband is directed to deposit a sum of Rs. 50,000/- (Rupees Fifty Thousands) with the Mediation Centre of this Court within a period of one week from today 2/3 in terms of the order dated 02.12.2024 passed by this Court. The said amount shall be paid to the complainant/wife on her appearance before the Mediation Center. It is made clear that the amount so paid to the complainant/wife of the applicant shall be adjustable towards final settlement arrived between the parties, if any.
The matter is remitted to the Mediation Centre for appearance of the parties on 14.01.2025 with a direction that the Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously.
Considering the facts and circumstances of the case and nature of dispute, this Court is of the view that the ad- interim anticipatory bail granted to the applicant earlier vide order dated 02.12.2024 by this Court shall continue till the next date of listing, with respect to impugned FIR bearing Crime No.346/2024 registered at Police Station - Nawagarh, Out Post - Sambalpur, District - Bemetara (C.G.) for the offence punishable under Sections 498-A, 377, 506/34 of the IPC and Section 4 and 5 of the Chhattisgarh Tonahi Pratadna Nivaran Act, 2005. 3/3
The applicant is directed to produce a copy of receipt before the Superintendent of Police concerned regarding payment of the said amount to the Mediation Centre of this Court in pursuance of this Court's order and then only this order shall be given into effect.
List this case along with the report of Mediation Centre on 28.01.2025.
Certified copy as per rules.
Sd/-
(Ramesh Sinha) Chief Justice Anu