Vikas Kumar Pandey & 3 Others vs State Of U.P. & 2 Others
2013 Latest Caselaw 5420 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16568 of 2013
 

 
Petitioner :- Vikas Kumar Pandey & 3 Others
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Swati Agarwal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Surendra Singh,J.

Hon'ble Rakesh Srivastava,J.

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

It is submitted by learned counsel for the petitioners 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 directed that petitioners shall deposit a sum of Rs. 20,000/- within two weeks from today with the Mediation Centre out of which Rs. 18,000/- shall be paid to the opposite party no. 3 for appearance before the Mediation Centre. The remaining amount shall go to mediation centre towards the expenses of mediation.

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 before appropriate Bench in the week commencing 09.12. 2013.

Till the next date of listing, arrest of the petitioners in pursuance of the F.I.R. registered in Case Crime No. 299 of 2013, under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 D.P.Act, Police Station Khutahan, District Jaunpur shall remain stayed.

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

Order Date :- 4.9.2013

MN/-