Mahesh Kumar vs State Of U.P. And Another
2018 Latest Caselaw 1710 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 24684 of 2018
 

 
Applicant :- Mahesh Kumar
 
Opposite Party :- State Of U.P. And Another
 
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 with a prayer to quash the entire Criminal proceedings in Complaint Case No.1551 of 2015 under section 498A, 323 IPC, Police Station Baksha, District Jaunpur arising out of summoning order dated 27.4.2016 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 the applicant has 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 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. An amount of Rs.15,000/- shall be deposited by the applicant before Mediation Centre, Allahabad High Court within ten days from today. Out of the said amount, Rs.12,000/- shall be paid to the opposite party no. 2 when she appears before the Mediation Centre, High Court Allahabad and the remaining amount of Rs.3,000/- will go to the Mediation Centre. The Mediation Centre shall submit its report within three months thereafter.

Steps be taken within ten days.

List this case on 5.12.2018 before appropriate bench with the report of the mediation centre before appropriate bench. Till then, no coercive action shall be taken against the accused-applicant in the aforementioned case. In case, the amount is not deposited, the interim order shall automatically stand vacated.

Order Date :- 25.7.2018

AU