Shahabuddin Khan vs State Of U.P. And Anr.
2012 Latest Caselaw 2273 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1671 of 2012
 

 
Petitioner :- Shahabuddin Khan
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Santosh Kumar Choubey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

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

It is submitted by learned counsel for the revisionist 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 further contended that there are chances of reconciliation between husband and wife, therefore the matter may be referred to the Mediation Centre of this Court.

Having considered the arguments advanced across the bar, I have a feeling that Court owes a duty to the society to strain to the utmost to repair the frayed relations between the parties so that the wounded situation may be healed into a healthy rapprochement. The matter in had also appears to be one of those cases in which reconciliation should be tried between the disputing parties.

It is directed that revisionists shall deposit a sum of Rs. 10,000/- within two weeks from today with the Mediation Centre of which 75% shall be paid to the opposite party no.2 for appearance before the Mediation Centre.

It is further directed that the revisionist shall also pay the interim maintenance amount of Rs. 1000/- per month pursuant to the order dated 27.02.2012 passed  Judicial Magistrate, Mau before the concerned Court below. The amount so deposited by the revisionist shall be paid over to the opposite party no.2 after due verification.

The matter is remitted to the Mediation Centre with the direction that same may be decided after giving notices to both the parties.

It is directed that Mediation Centre shall decide the matter expeditiously preferably within a period of three months. Thereafter the case shall be listed on 03.09.2012.

Till the next date of listing, further proceedings against the revisionist in Case No. 226 of 2012, under Section 125 Cr.P.C.,  pending in the Court learned Judicial Magistrate, District Mau, shall be kept in abeyance.

After depositing the amount, aforesaid, notice shall be issued to the concerned parties and in the case the aforesaid amount as well as monthly maintenance amount  is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.

Order Date :- 29.5.2012

Sanjeev