Hari Om And 2 Others vs State Of U.P. And Another
2017 Latest Caselaw 358 ALL

Citation : 2017 Latest Caselaw 358 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

Hari Om And 2 Others vs State Of U.P. And Another on 10 May, 2017

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 14315 of 2017
 

 
Applicant :- Hari Om And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mukesh Kumar Upadhyay
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard learned counsel for the applicants and the learned A.G.A. for the State-respondents.

Learned counsel for the applicants submits that the present matter is a matrimonial matter which can be well considered by the Mediation and Conciliation Centre of this Court. He further submits that there are chances of reconciliation between the husband and wife, therefore, the matter may be referred to the Mediation Centre.

Having considered the arguments advanced across the bar, I have a feeling that Court owes a duty to the society to strain to the utmost to repair the frayed relations between the parties so that the wounded situation may be healed into a healthy rapprochement. The matter in hand appears to be one of those cases in which reconciliation should be tried between the disputing parties.

In view of the aforesaid, the applicants are directed to deposit a sum of Rs.15,000/- within three weeks from today with the Mediation and Conciliation Centre of which 90% 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 on depositing the amount as aforesaid, notices shall be issued to the parties and mediation shall be proceeded.

It is directed that the Mediation Centre shall conclude the matter expeditiously preferably within a period of three months. Thereafter the case shall be listed before the appropriate Court on firs Week of September, 2017.

Till the next date of listing, further proceedings against the applicants in Case No. 2617 of 2015 (Smt. Geeta Vs. Hari Om and others), under Sections 498-A, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. - Sasni Gate, District - Aligarh pending in the court of learned Additional Chief Judicial Magistrate, Court No.6, Aligarh, shall be kept in abeyance, provided the applicant deposits the aforesaid amount as directed above.

Order Date :- 10.5.2017

V Kumar