Deepak @ Pawan Pratap And Another vs State Of U.P. And Another
2016 Latest Caselaw 6818 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- APPLICATION U/S 482 No. - 29737 of 2016
 

 
Applicant :- Deepak @ Pawan Pratap And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Arjun Singh Solanki
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Pramod Kumar Srivastava, J.

Heard learned counsel for the applicants, learned A.G.A and perused the records.

The dispute in question is between the family members and close relatives. Earlier the applicants had filed case against opposite party no. 2 and thereafter opposite party no. 2 had filed Complaint Case No. 416 of 2015, under Sections 498-A, 323, 504, 506 of I.P.C and Section 3/4 D.P. Act, Police Station - Sikanderur Vaishya, District ? Kasganj, against applicants relating to family dispute.

Learned counsel for the applicants also requests for sending this matter to mediation. In these circumstances, this request is accepted.

Let this matter be sent to Mediation and Conciliation Centre, High Court, Allahabad. Before referring this matter, the applicant no.1/ husband will deposit a sum of Rs. 7,500/- within three weeks from today in the account head of the Registrar-General, Mediation & Conciliation Centre, Allahabad High Court, which will be paid to opposite party no. 2/wife during mediation proceedings. Mediation proceedings will be decided within six months and accordingly report be sent to this Court.

Till further orders, proceeding of Complaint Case No. 416 of 2015 ? (Smt. Pinki Vs. Deepak @ Pawan Pratap and others), under Sections 498-A, 323, 504, 506 of I.P.C and Section 3/4 Dowry Prohibition Act, Police Station - Sikanderur Vaishya, District ? Kasganj, shall remain stayed.

List after receipt of report of mediation centre.

After depositing the aforesaid amount, notice shall be issued to the parties and in case, the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically stand vacated.

Order Date :- 04.11.2016.

Vinod.