Hemant vs State Of U.P. And 2 Others
2018 Latest Caselaw 2001 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 22412 of 2018
 
Petitioner :- Hemant
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Meraj Ahmad Khan
 
Counsel for Respondent :- G.A.
 

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

Hon'ble Umesh Chandra Tripathi,J.

Notice on behalf of respodents-1 and 2 has been accepted by Government Advocate.

Issue notice to respondent- 3.

Counsel for the petitioner 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. As the petitioner is willing for mediation, this Court provides an opport.

The matter is referred to Allahabad High Court Mediation & Conciliation Centre. The petitioner is directed to deposit a sum of Rs. 10000/- before the Mediation & Conciliation Centre of this Court by way of demand draft / pay order payable at Allahabad, within a period of 3 weeks from today. After deposit of the aforesaid money, office shall send the matter to the Mediation and Conciliation Centre of this Court. Thereafter, 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.

List this case before appropriate Bench along with the report of Mediation Centre.

Till the next date of listing, no coercive action shall be taken against the petitioner in pursuance of Case Crime No.404 of 2018, under Section 498A, 504, 377, 307, IPC and 3/4 Dowry Prohibition Act, P.S. Civil Lines, district Meerut

If the amount, as directed above, is not deposited by the petitioner 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 :- 18.8.2018

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