Sartaz Alam And 3 Others vs State Of U.P. And Another
2016 Latest Caselaw 3584 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 18794 of 2016
 

 
Applicant :- Sartaz Alam And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shyam Sunder Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Issue notice to opposite party no. 2.

It is stated that the dispute between husband and wife and there is chance of compromise between the parties.

Let the matter be referred to Mediation and Conciliation Center, Allahabad High Court, Allahabad.

The applicants shall deposit a sum of Rs. 10,000/- before Mediation and Conciliation Center, Allahabad High Court, Allahabad towards the expenses of opposite party no. 2 within a period of three weeks. In case the aforesaid amount is deposited then Mediation and Conciliation Center, Allahabad High Court, Allahabad may issue notice to opposite party no. 2 for mediation.

After mediation, the Mediation and Conciliation Center, Allahabad High Court, Allahabad shall submit its report up to 29.8.2016.

List before appropriate Bench on 29.8.2016.

Till then no coercive action shall be taken against the applicants in pursuance of Criminal Case No. 3315 of 2015 (State Vs. Meraj Ahmad and others) arising out of Case Crime No. 461 of 2012, under Sections 498A, 506 IPC and 3/4 Dowry Prohibition Act PS. Kotwali, Distt. Fatehpur, pending in the court of Chief Judicial Magistrate,  Fatehpur.

Order Date :- 20.6.2016

Rahul /-