Allahabad High Court
Smt. Ram Dulari And Others vs State Of U.P. And Another on 4 January, 2010
Court No. - 54 Case :- APPLICATION U/S 482 No. - 34498 of 2009 Petitioner :- Smt. Ram Dulari And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Binod Kr. Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and the learned A.G.A. for the State. Learned counsel for the applicants has submitted that the present matter is a matrimonial matter and the said matter can be well considered by the Mediation Centre of this Court. It is further contended that there are chances of reconciliation between the husband and wife, therefore, the matter may be referred to the Mediation Centre.
It is directed that the applicants shall deposit a sum of Rs. 8,000/- 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 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 the appropriate Bench on 5.4.2010.
Till the next date of listing, further proceedings of complaint case no. 672 of 2006 under Section 498-A, 506 IPC and Section ¾ Dowry Prohibition Act, pending before Chief Judicial Magistrate,Etah, shall be kept in abeyance. 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 :- 4.1.2010 Ashish