Harish vs State Of U.P. And Another
2015 Latest Caselaw 4993 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 34594 of 2015
 
Applicant :- Harish
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vishnu Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Naqvi,J.

Heard Sri Vishnu Kumar, learned counsel for the applicants and learned A.G.A.

The present application under Section 482 Cr.P.C. has been filed for quashing the order dated 11.8.2015  in Case No. 1996 of 2013 (State Vs. Harish and others), arising out of Case Crime No. 85 of 2013, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Baghpat, District Baghpat, pending in the Court of Chief Judicial Magistrate, Baghpat.

It is a matrimonial matter. Learned counsel for the applicants state that the applicants are prepared for settlement by way of mediation. The matter is referred to Mediation and Conciliation Centre of this Court. The applicants shall deposit a sum of Rs.15,000/- by way of demand draft/ pay order payable at Baghpat in the name of opposite party no. 2 within a period of three weeks from today before the Mediation and Conciliation Centre, Allahabad. The said amount shall be handed over to opposite party no. 2 on the date fixed before the Centre.

Issue notice to opposite party no. 2.

O.P. No. 2 may file counter affidavit within a month. Rejoinder, if any, may be filed within two weeks thereafter.

List on 1st March, 2016.

Till the next date of listing, further proceedings of Case No. 1996 of 2013 (State Vs. Harish and others), arising out of Case Crime No. 85 of 2013, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Baghpat, District Baghpat, pending in the Court of Chief Judicial Magistrate, Baghpat, shall remain stayed.

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

.

(Pankaj Naqvi,J. )

Order Date :- 2.12.2015/Mukesh