Om Prakash And Ors. vs The State Of U.P And Anr.
2015 Latest Caselaw 896 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 2725 of 2015
 

 
Applicant :- Om Prakash And Ors.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Rajesh Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri Rajesh Tripathi, learned counsel for the applicants and learned A.G.A. for the State and perused the material available on record.

By means of instant petition, the applicants have challenged the summoning order dated 3.9.2014 passed by learned Judicial Magistrate, Court No. 27, Barabanki, arising out of Complaint Case No. 413/2013, under sections 498-A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Ghunghter, District Barabanki.

Learned counsel for the applicants has submitted that applicants are ready to settle their dispute through mediation proceedings and as such, the matter may be referred to the Mediation & Conciliation Centre of this Court.

Since it is a matrimonial dispute, as such, effort should be made to restore the matrimonial tie.

Issue notice to Smt. Parmila, daughter of Jhagroo for her appearance before this Court on 6.7.2015 to apprise the Court whether she is willing to get the dispute settled through Mediation proceedings or not.

The applicant is directed to deposit Rs. 10,000/- within a week from today. Out of which Rs. 8,000/- shall be paid to opposite party no. 2 Smt. Parmila and balance amount of Rs. 2,000/- shall be transferred to the Mediation and Conciliation Centre, Lucknow, towards mediation charges, provided the case is referred to the Mediation and Conciliation Centre.

List on 06.07.2015.

In the meanwhile, no coercive measure shall be taken against the applicants.

Order Date :- 12.6.2015

Monika