Allahabad High Court
Navneet And Others vs State Of U.P. & Another on 15 June, 2010
Court No. - 5 Case :- APPLICATION U/S 482 No. - 19348 of 2010 Petitioner :- Navneet And Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Ashish Kumar,Vikas Mani Srivastava Respondent Counsel :- Govt.Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and learned A.G.A. for the State 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. 8000/- within two weeks from today with the Mediation Centre of which 50% 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 28.09.2010.
Till the next date of listing, further proceedings against the applicants in Case No. 6787 of 2009, under Sections 498A, 323, 504, 506 I.P.C., and 3/4 of Dowry Prohibition Act, Police Station Kankar Khera, District Meerut, pending in the Court learned Additional Chief Judicial Magistrate, Ist, District Meerut, shall be kept in abeyance.
After depositing the amount, aforesaid, notice shall be issued to the parties and in the case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.
Order Date :- 15.6.2010 S.Ali