Allahabad High Court
Sonu Singh And 6 Others vs State Of U.P. And Another on 2 December, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 37188 of 2022 Applicant :- Sonu Singh And 6 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Akhilesh Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Dr. Gautam Chowdhary,J.
Heard learned counsel for the applicants, learned A.G.A., and perused the record.
This application has been filed with a prayer to quash the entire proceedings of Case No. 1725 of 2022 (State Vs. Sonu Singh and others) arising out of case crime No. 61 of 2021, under sections 147, 323, 504, 506, 308, 325 IPC, P.S. Kalwari, District Basti including charge sheet dated 23.11.2021 and cognizance order dated 17.01.2022 in the light of compromise dated 4.6.2022.
After arguing the case lastly, counsel for the applicants prays that the matter may be sent to mediation.
With the consent of both the parties, it is directed that both the parties appear before the court below and file application for settling the dispute through mediation. In case such an application is filed before the court below for settling the dispute through mediation, the court concerned shall pass an appropriate order within a week from the date of filing such an application. The mediation center will decide the same within a period of four months.
for a period of five months, or conclusion of mediation whichever is earlier, no coercive steps shall be taken against the applicants in the above mentioned case.
It is further directed that in case mediation process between the parties fails, the court below shall be free to proceed further with the matter against the applicants and in case mediation succeeds, the applicants shall be free to approach this Court.
With the above observation, this application is disposed of.
Order Date :- 2.12.2022 RPD