Amit And Others vs State Of U.P. And Others
2011 Latest Caselaw 4385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16891 of 2011
 

 
Petitioner :- Amit And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.P. Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Counsel for the petitioners is directed to implead Smt. Puram wife of Amit and Smt. Meenu wife of Ajai as respondent nos. 5 and 6.

Heard learned counsel for the petitioners and the learned A.G.A. for the State.

Issue notice to the respondent no. 4, 5 and 6 fixing 10-10-2011.

It is contended that there was a matrimonial dispute between the parties and because of that a criminal case has been lodged at Case crime no. 516 of 2011 under sections 489A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Etmaddaula District Agra.

Learned counsel for the petitioners states that there is every likelihood of compromise between the parties and thus the matter may be sent to mediation centre.

In view of the aforesaid, we are of the view that an attempt should be made for reconciliation between the parties.

The matter is, therefore, with the consent of the petitioners, referred to the Mediation Centre, Allahabad High Court.

The petitioners should deposit an amount of Rs. 30,000/- (Thirty thousand only) within two weeks in the Mediation Centre, which shall be given to Smt. Puram and Smt. Meenu respondent no. 5 and 6 on their appearance before the Mediation Centre towards their expenses for attending mediation sessions with their escort.

The Registry shall send a notice through C.J.M. concerned within one week fixing 19-10-2011 for appearance of the Smt. Puram and Smt. Meenu, before the mediation Centre at Allahabad High Court and it shall be mentioned in the notice that Rs. 30,000/- deposited by the petitioners shall be paid to them when they appear before the Centre. Smt. Puram and Smt. Meenu respondent no. 5 and 6 and the petitioner nos. 1 and 2 appear before the Centre on that date, and on future dates as directed by the Centre.

The Registry will send information of this order to the Mediation Centre within a week.

Till the next date of listing, the arrest of the petitioners in the aforesaid case shall remain stayed.

In case of any default by the petitioners in making the appearance before the mediation centre on the dates fixed or making the aforesaid payment as directed above, the stay granted by this order shall stand automatically vacated forthwith.

List this case on 21-10-2011 along with the report of the Mediation Centre.

In case there is any default by the petitioners as above, the mediation centre should immediately communicate this fact to the office and office will list the case within a week before the Bench concerned, which may pass an order for vacation of the order.

Copy of the order will not be issued unless steps are taken.

Order Date :- 6.9.2011

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