Allahabad High Court
Mohd. Sahil And Another vs State Of U.P. And Another on 11 January, 2010
Court No. - 49 Case :- APPLICATION U/S 482 No. - 34045 of 2009 Petitioner :- Mohd. Sahil And Another Respondent :- State Of U.P. And Another Petitioner Counsel :- Gaurav Kakkar Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and the learned AGA for the State-respondents.
It has been contended on behalf of the applicant that the present matter is matrimonial matter and the same can be well considered by the Mediation and Conciliation Centre of this Court.
It is directed that the applicant shall deposit a sum of Rs.8,000/- within two weeks from today with the Mediation and Conciliation Center 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 the same may be decided after giving notices to both the parties.
It is directed that the Mediation Centre shall decide the matter expeditiously preferably within a period of four months. Thereafter the case shall be listed before this Court on 12th April, 2010.
Till the next date of listing, further proceedings against the applicants in case no. 195 of 2009 in case crime no. 1002/08, under Sections 498-A, 323, 307 and 506 IPC, and 3/4 Dowry Prohibition Act, PS Noorpur, District Bijnor pending before the IInd Additional Chief Judicial Magistrate, Bijnor, shall be kept in abeyance, provided the applicant deposits the amount as stated above.
After depositing the aforesaid amount, 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 :- 11.1.2010 shailesh