Kapil Yagyanik And Another vs State Of U.P. & Another
2015 Latest Caselaw 1550 ALL

Citation : 2015 Latest Caselaw 1550 ALL
Judgement Date : 30 July, 2015

Allahabad High Court

Kapil Yagyanik And Another vs State Of U.P. & Another on 30 July, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 21621 of 2015
 

 
Applicant :- Kapil Yagyanik And Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- O.P. Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Rakesh Kumar Shukla
 

 
Hon'ble Pankaj Naqvi,J.

Sri O.P. Yadav, filed his Vakalatnama, on behalf of O.P. No.2 is taken on record.

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

The present Section 482 Cr.P.C. application is filed for quashing the Complaint Case No. 4320 of 2014, under Sections 498-A, 323, 504, 506 I.P.C. & Section 4 of D.P. Act, P.S. Nawabad, District Jhansi pending in the court Judicial Magistrate, Court No.2, Jhansi.

It is an off shoot of a matrimonial dispute. Learned counsel for applicants states that 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. 20,000/- by way of demand draft/pay order payable at Jhansi in the name of opposite party no.2 within a period of three weeks from today before the Mediation and Conciliation Centre of this Court and that only upon furnishing proof of said deposit, office shall issue certified copy of this order. The said amount shall be handed over to opposite party no.2 on the date fixed before the Centre.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

Issue notice to opposite party no.2.

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

List in the week commencing 2.11.2015, before the appropriate Court.

Till the next date of listing, further proceedings of Complaint Case No. 4320 of 2014, under Sections 498-A, 323, 504, 506 I.P.C. & Section 4 of D.P. Act, P.S. Nawabad, District Jhansi pending in the court Judicial Magistrate, Court No.2, Jhansi shall remained stayed in respect of applicants only.

Order Date :- 30.7.2015

AHN