Vijnesh @ Rajnesh And 3 Ors. vs State Of U.P. And Another

Citation : 2015 Latest Caselaw 1509 ALL
Judgement Date : 28 July, 2015

Allahabad High Court
Vijnesh @ Rajnesh And 3 Ors. vs State Of U.P. And Another on 28 July, 2015
Bench: Pankaj Naqvi



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 21338 of 2015
 

 
Applicant :- Vijnesh @ Rajnesh And 3 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Yogendra Pal Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Heard learned counsel for the applicants and learned A.G.A.

The present Section 482 Cr.P.C. application has been filed for quashing the proceedings of complaint case no. 27 of 2014, Smt. Neeraj Vs. Vijnesh and others under Sections 498-A, 323, 406, 504, 506 I.P.C. & Section 3/4 D.P. Act, P.S. Ramghat, District Bulandshahar, pending in the court of Civil Judge / Judicial Magistrate, Anoop Shahar, Bulandshahar.

It is an off shoot of a matrimonial dispute. Learned counsel for applicants states that applicants are prepared for settlement by way of mediation. The matter is referred to Mediation and Conciliation Centre of this Court. The applicants shall deposit a sum of Rs. 30,000/- by way of demand draft/pay order payable at  Bulandshahar in the name of opposite party no.2 within a period of two weeks from today before the Mediation and Conciliation Centre, Allahabad and that only upon furnishing proof of said deposit, office shall issue certified copy of this order. The said amount shall be handed over to opposite party no.2 on the date fixed before the Centre.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

Issue notice to opposite party no. 2.

Opposite parties may file counter affidavit's within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List in the week commencing 12.10.2015, before the appropriate Court.

Till the next date of listing, further proceedings of complaint case no. 27 of 2014, Smt. Neeraj Vs. Vijnesh and others under Sections 498-A, 323, 406, 504, 506 I.P.C. & Section 3/4 D.P. Act,P.S. Ramghat, District Bulandshahar, pending in the court of Civil Judge / Judicial Magistrate, Anoop Shahar, Bulandshahar shall remain stayed only against the applicants.

Order Date :- 28.7.2015 AHN