Ajay Pal & Others vs State Of U.P. & Another
2011 Latest Caselaw 6298 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 35557 of 2011
 

 
Petitioner :- Ajay Pal & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Madan Singh
 
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 applicants has submitted that the present matter is a matrimonial matter and the said matter can be well considered by the Mediation and Conciliation Centre of this Court. It is further contended that there are chances of reconciliation between the husband and wife, therefore, the matter may be referred to the Mediation Centre.

It is directed that the applicant shall deposit a sum of Rs.15,000/- 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 three months. Thereafter the case shall be listed before the appropriate Court on 28.2.2012.

Till the next date of listing, further proceedings against the applicants in Complaint Case No.204/9/11, Preeti Vs. Ajay Pal and others, under Sections 498-A, 323, 506 IPC and ¾ of Dowry Prohibition Act, pending before the Additional Chief Judicial Magistrate, Court No.2, Moradabad, 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 deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.

Order Date :- 2.12.2011

Hasnain