Bijendra Singh Verma And 3 Ors vs State Of U.P. And Another
2014 Latest Caselaw 3511 ALL

Citation : 2014 Latest Caselaw 3511 ALL
Judgement Date : 22 July, 2014

Allahabad High Court

Bijendra Singh Verma And 3 Ors vs State Of U.P. And Another on 22 July, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 26938 of 2014
 

 
Applicant :- Bijendra Singh Verma And 3 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kamlendra Singh Jadaun,B.P. Singh Bhakray
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

It is submitted by learned counsel for the applicants 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 further contended that there are chances of reconciliation between husband and wife, therefore the matter may be referred to the Mediation Centre of this Court.

Having considered the arguments advanced across the bar, I have a feeling that Court owes a duty to the society to strain to the utmost to repair the frayed relations between the parties so that the wounded situation may be healed into a healthy rapprochement. The matter in hand also appears to be one of those cases in which reconciliation should be tried between the disputing parties.

It is directed that applicants shall deposit a sum of Rs. 20,000/- within two weeks from today with the Mediation Centre of which 70% shall be paid to the opposite party no.2 for appearance before the Mediation Centre.

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 on 28.10.2014.

Till the next date of listing, further proceedings against the applicants in S.T. No. 715 of 2012 (State Vs. Vishnu & Ors.), under Sections 498A, 323, 504, 506, 313 I.P.C. and 3/4 Dowry Prohibition Act, pending in the Court of learned Additional District and Sessions Judge-10th, Aligarh shall be kept in abeyance.

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 :- 22.7.2014

Ajay