Allahabad High Court
Mam Chand And Others vs State Of U.P.And Another on 7 January, 2010
Author: Vineet Saran
Bench: Vineet Saran
Court No. - 55 Case :- APPLICATION U/S 482 No. - 88 of 2010 Petitioner :- Mam Chand And Others Respondent :- State Of U.P.And Another Petitioner Counsel :- Vinod Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Vineet Saran,J.
Heard learned counsel for the applicants and learned A.G.A. appearing for the State-respondents.
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 Mediation Centre of this Court.
It is directed that applicants shall deposit a sum of Rs. 10,000/- within two weeks from today with the Mediation Centre. Fifty per cent of the said amount 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 21.04.2010.
Till the next date of listing, no coercive action shall be taken against the applicants in Case No. 2116 of 2009, arising out of Case Crime No. 517 of 2007, under Sections 498-A, 452, 504, 506 I.P.C., and 3/4 of Dowry Prohibition Act, Police Station: Medical, District: Meerut, pending in the Court of 2nd Additional Chief Judicial Magistrate, Meerut.
After depositing the amount, aforesaid, notice shall be issued to the parties and in case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.
Order Date :- 7.1.2010 AbHishEK