Suneel Pal Singh 2 Others vs State Of U.P. & Another
2017 Latest Caselaw 6428 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 36161 of 2017
 

 
Applicant :- Suneel Pal Singh 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Uma Nath Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Arvind Kumar Mishra-I,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 relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.

It is directed that petitioners shall deposit a sum of Rs.10,000/- within two weeks' from today with the Mediation Centre out of which Rs.9,000/- shall be paid to opposite party no.2 for her appearance before 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 three months after giving notices to both the parties.

Thereafter the case shall be listed before appropriate Bench.

Till the next date of listing, no coercive action shall be taken against the applicants  in  in Complaint Case No.  677 of 2016 (Rajni Devi Vs. Suneel Pal Singh and others), under sections 498-A, 323, 504 I.P.C. and section 3/4 Dowry Prohibition Act, pending in the court of Judicial Magistrate ( First Class) Bisauli, Budaun.

After depositing the amount, aforesaid, notices shall be issued to the parties and in case the aforesaid amount is not deposited within the aforesaid period, this application shall stand dismissed automatically.

Order Date :- 6.11.2017

Iss/