Sanjay Sonkar And Others vs State Of U.P.And Another
2011 Latest Caselaw 426 ALL

Citation : 2011 Latest Caselaw 426 ALL
Judgement Date : 18 March, 2011

Allahabad High Court

Sanjay Sonkar And Others vs State Of U.P.And Another on 18 March, 2011

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- APPLICATION U/S 482 No. - 6568 of 2011
 

 
Petitioner :- Sanjay Sonkar And Others
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- B.K. Tripathi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicants 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.10,000/- 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 6.6.2011.

Till the next date of listing, further proceedings against the applicants in Complaint Case No.595 of 2009 (Smt. Chhaya Devi Vs. Sanjai Sonker and others), under Sections 323, 504, 506, 498-A IPC, and Section 3/4 of Dowry Prohibition Act, pending before the Judicial Magistrate, Court No.11, District Deoria, 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 :- 18.3.2011

Hasnain