Smt. Inderesh Devi And 4 Ors. vs State Of U.P. And Anr.
2015 Latest Caselaw 3202 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 31043 of 2015
 

 
Applicant :- Smt. Inderesh Devi And 4 Ors.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Ajay Kumar Sharma,Atul Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Naqvi,J.

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

The instant Section 482 Cr.P.C. application has been filed for quashing the charge sheet dated 31.3.2015 as well as further proceedings of Case No.291 of 2015, Case Crime No.223 of 2014, under Sections 498-A, 323, 504, 377 IPC r/w Section 3/4 D.P. Act at P.S. Anoopshahr, District Bulandshahr pending in the Court of Additional Chief Judicial Magistrate, Anoopshahr, Bulandshahr.

It is a matrimonial matter. Learned counsel for the applicants states 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 Rs. 15,000/- by way of demand draft in the name of Registrar General A/c, Allahabad High Court Mediation & Conciliation Centre, within three weeks from today before the Mediation Center. The said amount shall be handed over to opposite party no.2 before the Centre.

Issue notice to O.P no. 2. She may file counter affidavit within a month. Rejoinder, if any, may be filed within a week thereafter.

List on 13.1.2016.

Till the next date of listing, further proceedings of Case No.291 of 2015, Case Crime No.223 of 2014, under Sections 498-A, 323, 504, 377 IPC r/w Section 3/4 D.P. Act at P.S. Anoopshahr, District Bulandshahr pending in the Court of Additional Chief Judicial Magistrate, Anoopshahr, Bulandshahr shall remain stayed.

Office shall issue certified copy of this order only upon furnishing proof of said deposit.

Order Date :- 14.10.2015/sc