Deepu Alias Deepak And 5 Others vs State Of U.P. And Another
2015 Latest Caselaw 1954 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 
Case :- APPLICATION U/S 482 No. - 24829 of 2015
 

 
Applicant :- Deepu Alias Deepak And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mukesh Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Heard learned counsel for the parties.

This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of Complaint Case No.652/2013, under Sections 498A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, P.S. Mahila Thana Rakabganj, District Agra.

It is an offshoot of a matrimonial dispute. Learned counsel for the parties states that they are prepared for settlement by way of mediation.

The matter is referred to Mediation and Conciliation Centre of this Court. The applicant no.1 shall deposit a sum of Rs. 15,000/- by way of demand draft/pay order payable at Agra in the name of opposite party no.2 within three weeks from today before the Mediation Centre of this Court. The said amount shall be handed over to opposite party no.2 on the next date fixed before the Centre.

Issue notice to opposite party no.2.

Opposite parties may file counter affidavit within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List in week commencing 7.12.2015 before the appropriate Court.

Till the next date of listing, further proceedings of Complaint Case No. 652 of 2013 under Sections 498A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, P.S. Mahila Thana Rakabganj, District Agra shall remain stayed in respect of applicants only.

The office shall issue certified copy of this order, only upon furnishing the proof of said deposit. 

Order Date :- 24.8.2015

Ashish Pd.