Smt. Shimlesh And 5 Others vs State Of U.P. And Another
2017 Latest Caselaw 3471 ALL

Citation : 2017 Latest Caselaw 3471 ALL
Judgement Date : 22 August, 2017

Allahabad High Court

Smt. Shimlesh And 5 Others vs State Of U.P. And Another on 22 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 23304 of 2017
 

 
Applicant :- Smt. Shimlesh And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Surendra Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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 present 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. 1977 of 2016, Dashrath Vs. Smt. Shimlesh and others, under Sections 147, 323, 452, 406, 504, 506 I.P.C. police station Dauki, District Agra.

Order Date :- 22.8.2017

Gss