Allahabad High Court
Sandeep Goyal vs State Of U.P. And Another on 2 April, 2010
Court No. - 45 Case :- APPLICATION U/S 482 No. - 9637 of 2010 Petitioner :- Sandeep Goyal Respondent :- State Of U.P. And Another Petitioner Counsel :- Vishwanath Pandey Respondent Counsel :- Govt. Advocate Hon'ble Shri Kant Tripathi,J.
1. The applicant ( Sandeep Goyal) has filed this petition under section 482 of the Code of Criminal Procedure for quashing the proceedings of Case No. 119 of 2009 (Anupama Vs. Sandeep), under section 125 CrPC, P.S. Hapur Kotwali, District Ghaziabad pending in the court of the Additional Chief Magistrate, Hapur, Ghaziabad.
2. The dispute is between the husband and wife. Considering the circumstances that relationship between husband and wife may not further undergo any bitterness, the matter may be considered for settlement by process of mediation.
3. The counsel for the applicant states that the applicant is ready for settling the dispute by mediation and are willing to deposit a sum of Rs. 10,000/- (Rs. ten thousand ) towards maintenance and expenses of the wife (Victim) for appearing before the Mediation Centre.
4. Notice on behalf of the State of U.P. and State officials has been accepted by the AGA. Issue notice to respondent no.2 (Smt. Anupama) by registered post. List for admission after service upon the private respondent.
5. In the meantime, no coercive process shall be issued or executed against the applicant.
6. The question of referring the case to the Mediation Centre will be considered after service upon the private respondent. It is made clear that in case the private respondent agrees for referring the case to the Mediation Centre then it will be referred to the Mediation Centre and the stay order will be further continued only if the applicant deposits the Bank Draft at least of the aforesaid amount in favour of the wife (victim). Order Date :- 2.4.2010 MTA