Allahabad High Court
Rohit Kumar Sinha vs State Of U.P. And Another on 21 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 27989 of 2009 Petitioner :- Rohit Kumar Sinha Respondent :- State Of U.P. And Another Petitioner Counsel :- Dhirendra Kr. Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A.
In pursuance of the order dated 29.10.2009 the parties are not present.
It is contended by the learned counsel for the applicants that this case may be sent to Mediation 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 1.4.2010. Till then no coercive step shall be taken against the applicants in Case No. 2309 of 2009, Case Crime No. 134 of 2009 under sections 498-A I.P.C., P.S. Jaitpura, District Varanasi, pending in the court of learned Additional Chief Judicial Magistrate, Varanasi in case the receipt of the aforesaid deposited amount is filed before the court concerned.
List on 1.4.2010.
Order Date :- 21.1.2010 prabhat