Baby Ariya @ Misthi Thru Kranti ... vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 5280 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 465 of 2012
 

 
Petitioner :- Baby Ariya @ Misthi Thru Kranti Prakash Srivastava
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Anr.
 
Petitioner Counsel :- Brijesh Yadav "Vijay",Mata Prasad Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Although this petition has been filed in regard to custody of a child, aged about two years, however, the husband and wife both are present in court and agree for mediation proceedings.

In view of above, the parties are relegated to the Mediation and Conciliation Centre of this court.

Parties shall appear before the Mediation and Conciliation Centre on 06.11.2012.

It is further directed that Sri Kranti Prakash Srivastava, husband, shall deposit a sum of Rs.18,000/- (Eighteen thousand only)  in this court within ten days.  Out of the deposited amount, Rs.3000/- (Three thousand only) would be deposited in favour of Mediation and Conciliation Centre of this court and a Sum of remaining Rs.15,000/- (Seven thousand only) would be released in favour of respondent Smt.Sarika Srivastava.

Let this case be listed after report is furnished by the Mediation and Conciliation Centre of this court.

Order Date :- 18.10.2012

A.Nigam