Ramdhari And 4 Ors vs State Of U.P. And Anr
2018 Latest Caselaw 1705 ALL

Citation : 2018 Latest Caselaw 1705 ALL
Judgement Date : 25 July, 2018

Allahabad High Court

Ramdhari And 4 Ors vs State Of U.P. And Anr on 25 July, 2018

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 25015 of 2018
 

 
Applicant :- Ramdhari And 4 Ors
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Ajendra Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Ajendra Kumar, learned counsel for the applicant, Sri Prashank Kumar, learned A.G.A. appearing for the State and perused the record.

This application under Section 482 Cr.P.C. has been moved by the applicants who are father-in-law and brothers-in-law of the opposite party no.2 with a prayer to quash the entire Criminal proceedings in Complaint Case No.1669 of 2017 under sections 147, 323, 504, 506 IPC, Police Station Baksha, District Jaunpur arising out of summoning order dated 05.05.2018 pending in the court of learned Judicial Magistrate II, Jaunpur and also a prayer is made to stay the proceedings in this case till the disposal of this application.

Learned counsel for the applicants has contended that all the applicants have been falsely implicated in this case. He has further contended that this is a family dispute and there are chances of compromise between the parties hence matter may be referred to the Mediation Centre, High Court, Allahabad.

Learned A.G.A. has accepted notice on behalf of opposite party no.1.

In view of the fact that this is a family dispute, it is considered appropriate that this matter also be referred to the Allahabad High Court Mediation Centre for making an effort of compromise between the parties through mediation.

Issue notice to opposite party no. 2 by registered post as well as ordinary mode fixing 04.09.2018 to appear before Allahabad High Court Mediation Centre for mediation.

Steps be taken within ten days.

Connect this Application with Application U/S482 Cr.P.C. No.24684 of 2018 (Mahesh Kumar vs. State of U.P. and another).

No amount is being directed to be paid in this case by the applicants as in the connected case the order for depositing the amount of Rs.15,000/- by the applicant, who is husband of the opposite party no.2 has been passed and the applicants of this case are relatives of the husband.

List this case on 5.12.2018 before appropriate bench with the report of the mediation centre. Till then, no coercive action shall be taken against the accused-applicants in the aforementioned case.

Order Date :- 25.7.2018