Sanjeev Kumar vs State Of U.P.And Another
2011 Latest Caselaw 802 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- APPLICATION U/S 482 No. - 6820 of 2011
 

 
Petitioner :- Sanjeev Kumar
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Amit Mishra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and the learned AGA for the State-respondents.

Learned counsel for the applicant has submitted that the present matter can be well considered by the Mediation and Conciliation Centre of this Court. Therefore, the matter may be referred to the Mediation Centre.

It is directed that the applicant shall deposit a sum of Rs.8,000/- within three weeks from today with the Mediation and Conciliation Centre of which 70% 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 Court on 28.6.2011.

Till the next date of listing, further proceedings against the applicant in complaint case no.1394 of 2000, State Vs. Hawa Singh and others, under Section 406 IPC, pending before the Chief Judicial Magistrate, district Mathura,, shall be kept in abeyance, provided the applicant deposits the amount as stated above.

After depositing the aforesaid amount, notice shall be issued to the parties and in case, the aforesaid amount is not depositing within the aforesaid period, the interim protection granted above shall automatically be vacated.

Order Date :- 1.4.2011

Hasnain