Reena And 4 Others vs State Of U.P. And Another
2017 Latest Caselaw 2863 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20083 of 2017
 

 
Applicant :- Reena And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anand Pati Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of applicants be taken on record.

Heard learned Counsel for the applicants and learned A.G.A. for the State.

It is submitted by learned counsel for the applicants that the applicant no. 1 and the opp. party no. 2 are wife and husband and the matter can be well considered by Mediation Centre of this Court.

The matter is remitted to the Mediation Centre with the direction that same may be decided after giving notices to both the parties.

It is directed that Mediation Centre shall decide the matter expeditiously preferably within a period of two months. Thereafter the case shall be listed before the appropriate Court.

Till the next date of listing, no coercive action shall be taken against the applicants in Complaint Case No. 1192 of 2016,  Surya Prakash Vs. Reena and others, under Sections 406, 352, 504, 506 I.P.C.  pending in the Court of learned Additional Chief Judicial Magistrate, Court No. 6, Agra.

Order Date :- 1.8.2017

Gss