Kishore Musale vs State Of U.P. And Another
2017 Latest Caselaw 3134 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 21629 of 2017
 

 
Applicant :- Kishore Musale
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rang Nath Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

It is submitted by learned counsel for the applicant that the present matter can be well considered by Mediation Centre of this Court.

It is directed that applicant shall deposit a sum of Rs.10,000/- within two weeks from today with the Mediation Centre of which 75% shall be paid to the opposite party no. 2 for appearance before the Mediation Centre.

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 applicant in Criminal Case No. 422  of 2015, Mohd. Iliyash Vs Koshore Musale and others, under Section 406 I.P.C. police station  Bachraun District Amroha.

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

Order Date :- 9.8.2017

Gss