Shravan Kumar Shukla vs The State Of U.P And Anr.
2012 Latest Caselaw 2359 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1866 of 2012
 

 
Petitioner :- Shravan Kumar Shukla
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Vinay Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that on account of matrimonial dispute, Case Crime Case No.310 of 2011 under Sections 498A/323/504/506 I.P.C. and Section 3/4 Dowry Prohibition Act, was registered at Police Station Asiyana, District Lucknow, wherein cognizance of offence has been taken by way of impugned order.  Learned counsel further contends that the petitioner is ready to make another attempt through mediation and conciliation proceedings.

I have considered contentions of the learned counsel.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Lucknow, for 24.7.2012.

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 ten 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, or necessary steps are not taken for service of respondent no.2, the interim direction shall be deemed to be vacated, without reference to the Court.

Let the petitioner and respondent no.2 remain present in Court on the date of listing.

No coercive measures would be taken against the petitioner till the next date of listing.

Order Date :- 30.5.2012

A.Nigam