Allahabad High Court
Mahesh Babu @ Ramesh Chandra And Others vs State Of U.P.And Another on 6 January, 2010
Author: Vijay Kumar Verma
Bench: Vijay Kumar Verma
Court No. - 45 Case :- APPLICATION U/S 482 No. - 122 of 2010 Petitioner :- Mahesh Babu @ Ramesh Chandra And Others Respondent :- State Of U.P.And Another Petitioner Counsel :- Ravi Sahu Respondent Counsel :- Govt. Advocate Hon'ble Vijay Kumar Verma,J.
Heard learned counsel for the applicants and A.G.A.
It is submitted that there was a matrimonial dispute between the parties and because of that a criminal case has been lodged at Criminal Case No. 1690 of 2009 (State Vs. Mahesh Babu @ Ramesh Chandra & others), under Sections 498A, 323, 506, 420, 468 IPC and Section 3/4 D.P. Act, P.S. Mahila Thana, District Kanpur Nagar, pending in the court of Metropolitan Magistrate, Court No. 3, Kanpur Nagar.
In view of the aforesaid, I am of the view that an attempt should be made for reconciliation between the parties.
The matter is, therefore, with the consent of the applicants referred to the Mediation Centre, Allahabad High Court. The applicants will deposit Rs. 5,000/-, within three weeks before the Mediation Centre by bank draft, in the name of Smt. Sarita w/o Mahesh Babu payable at Kanpur Nagar. The said bank draft shall be handed over to her on her appearing before the Mediation Centre towards her expenses for attending mediation sessions with her escort. The Registry will send a notice through the CJM concerned within a week fixing 05.04.2010 for appearance of the wife before the Mediation Centre at Allahabad High Court and it shall be mentioned in the notice that the bank draft of Rs. 5,000/- deposited by the applicants shall be paid to her when she appears before the Centre. On that date, and on any future dates as directed by the Centre, the husband and the wife aforesaid will appear before the Centre. The Registry will send information of this order to the Mediation Centre within a week.
The Centre shall submit a report to this Court within one month from the date of appearance of the parties before it.
In case of any default by the husband in making the appearances before the Mediation Centre on the dates fixed or making the aforesaid payment as directed above, the stay granted by this order shall stand automatically vacated forthwith.
Let this case be listed on 04.05.2010 along with the report of the Mediation Centre.
Till the next date of listing, further proceedings in the aforesaid case shall remain stayed.
In case there is any default by the applicants as above, the Mediation Centre should immediately communicate this fact to the office and office will list the case within a week before the Bench concerned, which may pass order for vacation of the order.
On the next date, the case will not be treated as tied up to this Bench and shall be listed before the appropriate Bench.
Copy of this order will not be issued unless steps are taken. Order Date :- 6.1.2010 v.k.updh.