Manoj Kumar Singh vs The State Of U.P And Anr.
2012 Latest Caselaw 2092 ALL

Citation : 2012 Latest Caselaw 2092 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

Manoj Kumar Singh vs The State Of U.P And Anr. on 23 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1778 of 2012
 

 
Petitioner :- Manoj Kumar Singh
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Akhilesh Chauhan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the impugned criminal proceedings have been initiated on account of matrimonial disputes. Petitioner would like to have the matter referred to Mediation and Conciliation Centre.

I have considered contentions of the learned counsel.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Pratapgarh, for 13.8.2012.

In the meantime, let a sum of Rs.10,000/-(ten thousand only) be deposited by the petitioner in the Registry of this court within seven days from today.

It is provided that in case, the respondent no.2 agrees to join mediation proceedings, a sum of Rs.7000/-(seven thousand only) would be released in her favour and the remaining Rs.3000/-(three thousand only) shall be remitted to the Mediation and Conciliation Centre.

It is further provided that in case money is not deposited within the stipulated time, this order shall be deemed vacated, without reference to the Court.

Parties are directed to remain present on the date of listing.

No coercive measures would be employed to arrest the petitioner till the next date of listing.

Order Date :- 23.5.2012

A.Nigam