Munna Singh Alias Ramdev Singh And ... vs State Of U.P. & Another
2012 Latest Caselaw 2470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 20132 of 2012
 

 
Petitioner :- Munna Singh Alias Ramdev Singh And Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Mridul Kumar
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi (II),J.

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

It is submitted by learned counsel for the applicants  that the present matter relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.

It is directed that applicants shall deposit a sum of Rs. 10,000/- within two weeks from today with the Mediation Centre of which  90% 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 Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously preferably within a period of three months after giving notices to both the parties. Thereafter the case shall be listed before the appropriate Bench.

Till the next date of listing, no coercive action shall be taken against the applicants in Complaint Case No. 576 of 2010, under Sections 498-A, 323 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Kuthound, District Jalaun pending in the Court of learned Civil Judge (Jr.D), Jalaun, district Jalaun as well as summoning order dated 17.03.2010.

After the aforesaid amount is deposited, notice shall be issued to the parties and in case the aforesaid amount is not deposited within the aforesaid period, this application shall automatically stand dismissed.

Order Date :- 4.6.2012

v.k.updh.