Allahabad High Court
Vikas @ Vikas Mudanwal Gupta & Ors. vs State Of U.P. & Anr. on 11 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 580 of 2010 Petitioner :- Vikas @ Vikas Mudanwal Gupta & Ors. Respondent :- State Of U.P. & Anr. Petitioner Counsel :- Rajendra Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A.
It is contended by the learned counsel for the applicants that there is matrimonial dispute between husband and wife due to which complaint against the applicants has been filed in which they have been summoned by A.C.J.M-II, Jaunpur in complaint case no. 2150 of 2009 vide order dated 7.9.2009. It is contended that the case may be sent to Mediation and Conciliation Centre for the purpose of settlement between the parties for which the applicants are ready to deposit the cost. Considering the submission made by the learned counsel for the applicants, it is directed that applicants shall deposit Rs. 10,000/- within two weeks from today in the account head of Registrar General, Mediation and Conciliation Centre, Allahabad High Court, Allahabad. In case, the aforesaid amount is deposited the notice shall be issued to O.P. No.2 returnable within a period of four weeks. The two third of the above mentioned deposited amount shall be paid to O.P. No. 2 as expenses and this case shall be sent to Mediation Centre for further proceedings.
After proceedings of the Mediation Centre, list this case before this Court on 22.3.2010. Till then no coercive step shall be taken against the applicants in Case Crime No. 2150 of 2009 under sections 498-A, 323, 504 and 506 I.P.C. and section ¾ of D.P. Act P.S. Khetasarai, District Jaunpur pending in the court of learned A.C.J.M-II, Jaunpur in case the receipt of the aforesaid deposited amount is filed before the court concerned.
List on 22.3.2010 for orders.
Order Date :- 11.1.2010 Su