HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 54 Case :- APPLICATION U/S 482 No. - 41162 of 2011 Petitioner :- Ram Kisan And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Rajeev Kumar Srivastava Respondent Counsel :- Govt.Advocate Hon'ble Bala Krishna Narayana,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.
It is further contended that the matrimonial dispute between the applicant no. 1 and the opposite party no. 2 which has lead to the institution of case under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act against the applicants has been referred to the Mediation Centre of this Court by an order passed by this Court in Criminal Misc. Writ Petition No. 13998 of 2011 and since the impugned criminal prosecution of the applicants which has been initiated at the behest of the opposite party no. 2 is also an offshoot of the same matrimonial dispute, this matter may also be connected with the Criminal Misc. Writ Petition No. 13998 of 2011 and referred to the Mediation Centre.
In this view of the matter, this case is connected with the Criminal Misc. Writ Petition No. 13998 of 2011 and remitted to the Mediation Centre with the direction that the Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously preferably within a period of three months after giving notices to both the parties.
Thereafter the case shall be listed before the appropriate Bench.
Till the next date of listing, no coercive action shall be taken against the applicants in Criminal Case No. 209 of 2011, under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, Police Station Goverdhan, District Ghazipur pending in the Court of learned Additional Chief Judicial Magistrate-IInd, Mathura.
Order Date :- 16.12.2011 Bhaskar