Jitendra Kumar Singh And 3 Others vs State Of U.P. And Another
2013 Latest Caselaw 3497 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 
Case :- APPLICATION U/S 482 No. - 20480 of 2013
 

 
Applicant :- Jitendra Kumar Singh And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- B.N.Singh Rathore
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri B.N.Singh Rathore, learned counsel for the applicants and learned AGA for the State.

It has been contended by the learned counsel for the applicants that  the marriage between the  applicant No.1 and daughter of opp. party No.2, namely, Ranjeeta Singh was solemnized in the year 2009. He further submits that the  applicant No.1  is ready to return the Stridhan to opp. party No.2. He further submits that the matter is likely to be compromised between the applicant No.1 and daughter of opp. party No.2.

In view of the aforesaid submissions, let the matter be placed before the Mediation and Conciliation Centre of this Court.

The applicant is  directed to deposit Rs.30,000/- to the Mediation Centre of this Court within two weeks from today, the same shall be paid to the opp. party No.2 for appearance before the Mediation Centre.

It is further directed that the  Mediation Centre shall conclude the mediation and conciliation proceedings  preferably within a period of three months after giving notices to both the parties.

Thereafter the case shall be listed before appropriate Bench.

Till the next date of listing,  further proceedings of case No.1286 of 2011 (Lalmani Singh Vs. Jitendra Kumar Singh and others), under  Sections 498-A,323,504  I.P.C., Police Station Mahila Thana, District Allahabad  pending before the Court of Additional Chief Judicial Magistrate, Court No.9, Allahabad against the applicants shall remain stayed.

Order Date :- 2.7.2013

NS