Allahabad High Court
Sonu @ Pawan Kumar & Others vs State Of U.P. & Another on 16 June, 2010
Court No. - 5 Case :- APPLICATION U/S 482 No. - 20619 of 2010 Petitioner :- Sonu @ Pawan Kumar & Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Sanjay Mishra,Rahul Mishra Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and learned A.G.A. for the State It is submitted by learned counsel for the applicants that the present matter relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Centre of this Court.
It is directed that applicants shall deposit a sum of Rs. 8,000/- within two weeks from today with the Mediation Centre of which 50% 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 same may be decided after giving notices to both the parties. It is directed that Mediation Centre shall decide the matter expeditiously preferably within a period of three months. Thereafter the case shall be listed before appropriate Bench on 30.9.2010.
Till the next date of listing, no coercive action shall be taken against the applicants in case NO. 1770 of 2010 (State Vs. Sonu) and case No. 1769 of 2010 (State VS. Raj Kumar and others) in case crime No. 34 of 2007 under sections 498A, 323, 342 I.P.C., and 3/4 D.P.Act, Police Station Ahmadgarh, District Bulandshahar, pending in the Court learned A.C.J.M., Court No.3, Bulandshahar.
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. Order Date :- 16.6.2010 Salim