Allahabad High Court
Surendra Yadav And Ors. (Complaint ... vs The State Of U.P And Anr. on 27 February, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- U/S 482/378/407 No. - 874 of 2013 Petitioner :- Surendra Yadav And Ors. (Complaint Case) Respondent :- The State Of U.P And Anr. Petitioner Counsel :- Santosh Kumar Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Ajai Lamba,J.
1. Respondent no.2 filed a complaint, whereupon petitioners have been summoned vide order dated 3.2.2010. Petitioners carried a revision, which has been dismissed vide another impugned order dated 11.1.2013.
2. Without addressing the court on merits, learned counsel contends that the dispute has arisen out of a matrimonial discord. Petitioners are ready to rehabilitate respondent no.2, wife.
3. Issue notice to respondent no.2, Smt. Pratima Yadav, through the Chief Judicial Magistrate, Ambedkar Nagar, returnable on 4.4.2013.
4. Petitioners are directed to deposit a sum of Rs.15,000/-(Fifteen thousand only) with the Registry of this Court within ten days from today.
5. In case, respondent no.2 agrees to join mediation proceedings, Rs.12,000/-(Twelve thousand only) would be released in favour of respondent no.2 and the remaining Rs.3000/-(Three thousand only) would be remitted in favour of the Mediation and Conciliation Centre of this Court.
6. Further proceedings in the case shall remain stayed only till the next date of hearing.
7. It is made clear that in case, the deposit is not made within ten days from today, as noted above, the order of stay shall be deemed to be vacated, without reference to court.
8. Let the respondent no.2 and petitioner no.1 remain present in court on the next date of listing.
Order Date :- 27.2.2013 A.Nigam