Prithipal Singh Chopra And 3 ... vs State Of U.P. And 2 Others
2018 Latest Caselaw 1995 ALL

Citation : 2018 Latest Caselaw 1995 ALL
Judgement Date : 16 August, 2018

Allahabad High Court

Prithipal Singh Chopra And 3 ... vs State Of U.P. And 2 Others on 16 August, 2018

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 27094 of 2018
 

 
Applicant :- Prithipal Singh Chopra And 3 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Rahul Sripat,Ishir Sripat
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of O.P. Nos. 1 and 2 has been accepted by Government Advocate.

Issue notice to O.P. No. 3.

Counsel for the applicants submits that since it is a matrimonial dispute, an opportunity be granted to the parties for reconciliation / settlement of their dispute by way of mediation. Applicants are also willing to settle the matter through mediation.

The matter is referred to Allahabad High Court Mediation & Conciliation Centre. The applicants are directed to deposit a sum of Rs15000/- before the Mediation & Conciliation Centre of this Court by way of demand draft / pay order payable at Allahabad, within a period of 15 days from today. After deposit of the aforesaid money, the Mediation Centre shall issue notice to the parties, fixing a date for mediation. The Mediation Centre will submit its report in the matter within three months.

The case is released from the order of assignment. List before appropriate Bench along with the report of Mediation Centre.

Till the next date of listing, further proceedings against the applicants in Criminal Case No.16234 of 2018 pending in the Court of ACJM, Court No.8 Ghaziabad, arising out of Case Crime No.176 of 2016 under Section 498A, 323, 504, 506, IPC and 3/4 Dowry Prohibition Act, P.S. Mahila Thana, Ghaziabad and Charge Sheet in Case Crime No.176/2016 U/s 498A, 323, 504, 506, I.P.C. and 3/4 D.P.Act, P.S. Mahila Thana, Ghaziabad shall remain stayefd and no coercive action shall be taken against them.

If the amount, as directed above, is not deposited by the applicants within the aforesaid period, the stay order shall automatically come to an end and the office shall immediately list this case for further orders before the Court.

Order Date :- 16.8.2018