HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- APPLICATION U/S 482 No. - 21613 of 2015 Applicant :- Smt. Radha Agarwal And 3 Others Opposite Party :- State Of U.P. & Another Counsel for Applicant :- K.K. Tiwari 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 is filed for quashing the impugned order dated 17.3.2015, as well as entire proceeding passed by the learned C.J.M. Jhansi, District Jhansi, in complaint case no. 13934 of 2014, under Sections 498-A, 323, 504, 506 I.P.C. P.S. Kotwali, District Jhansi.
It is an off shoot of a matrimonial dispute. Learned counsel for applicants states that applicants are close relatives of husband of opposite party no.2, they 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. 15,000/- by way of demand draft/pay order payable at Jhansi in the name of opposite party no.2 within a period of three weeks from today before the Mediation and Conciliation Centre of this Court 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 if any, may be filed within a week thereafter.
List in the week commencing 2.11.2015, before the appropriate Court.
Till the next date of listing, further proceedings of complaint case no. 13934 of 2014, under Sections 498-A, 323, 504, 506 I.P.C. P.S. Kotwali, District Jhansi shall remained stayed in respect of applicants only.
Order Date :- 30.7.2015 AHN