Smt. Seema Banarji And Ors. vs A.C.J.M., Iind Lucknow And Anr.
2013 Latest Caselaw 249 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 5022 of 2012
 

 
Petitioner :- Smt. Seema Banarji And Ors.
 
Respondent :- A.C.J.M., Iind Lucknow And Anr.
 
Petitioner Counsel :- Nishant Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.30817 of 2013)

This application has been filed for interim relief on the premise that through mediation and conciliation centre, a settlement agreement has been reached between the parties.

Learned counsel for the applicants contends that the lower court has issued bailable warrants against petitioner nos.2 and 3.  Grave injustice would be caused, if the said petitioners are harassed despite settlement agreement.

Considering the facts and circumstances of the case, noted above, further proceedings of Criminal Case No.7199 of 2011 under Sections 323/427 I.P.C., P.S. Indira Nagar, Lucknow, pending in the Court of Addl. Chief Judicial Magistrate-III, shall remain stayed.

Order Date :- 3.4.2013

A.Nigam