Manoj And 10 Others vs State Of U.P. And 2 Others
2017 Latest Caselaw 1825 ALL

Citation : 2017 Latest Caselaw 1825 ALL
Judgement Date : 4 July, 2017

Allahabad High Court

Manoj And 10 Others vs State Of U.P. And 2 Others on 4 July, 2017

Bench: Krishna Murari, Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 11855 of 2017
 

 
Petitioner :- Manoj And 10 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kuldeep Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Krishna Pratap Singh,J.

Heard learned counsel for the petitioners, learned AGA for the State and Sri Abhishek Mishra, Advocate, holding brief of Sri Atul Singh for respondent no. 3 and perused the record.

It has been contended by the learned counsel for the petitioners that the marriage between the petitioner no. 1 and respondent no.3 was solemnized on 8.2.2015. He further submits that the present dispute may be referred to Mediation & Conciliation Centre of this Court being matrimonial in nature as there are chances of compromise between the parties.

Taking into account the statement of learned counsel for the parties, it is directed that the petitioner no.1 and respondent no.3 shall appear before the Mediation Centre of this Court for mediation subject to the condition petitioner no.1 deposits Rs.20,000/- to the Mediation Centre of this Court within three weeks from today, out of which Rs.10,000/- shall be paid to the respondent no.3 on her appearance before the Mediation Centre and Rs.10,000/- shall go to the Mediation Centre.

The matter is remitted to the Mediation Centre with the direction that the Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously, preferably within a period of two months after giving notices to both the parties.

List thereafter along with report of Mediation Centre.

Till the next date of listing, no coercive steps shall be taken against the petitioners pursuant to the impugned FIR dated 15.12.2016 registered as Case Crime No. 417 of 2016, under sections 498-A, 323, 452 & 504 IPC and 3/4 of Dowry Prohibition Act, 1961, Police Station Shikarpur, District Bulandshahar.

After depositing the aforesaid amount, notice shall be issued to the parties.

It is made clear that in case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated and this petition shall stand dismissed without further reference to any Bench of this Court.

Order Date :- 4.7.2017