Tushar Chauhan And 5 Ors vs State Of U.P. And Anr
2018 Latest Caselaw 3776 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 38976 of 2018
 

 
Applicant :- Tushar Chauhan And 5 Ors
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Rachna Pandey,Bipin Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

It is submitted by the learned counsel for the applicants that the present matter relates to the matrimonial dispute between husband and wife and the said matter can be well considered by the Mediation Centre of this Court.

It is directed that applicants shall deposit a sum of Rs. 15,000/- within two weeks from today with the Mediation Centre of which 80% shall be paid to the opposite party no. 2 for 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 Criminal Case No. 52200 of 2018 arising out of Case Crime No. 224 of 2018 (State Vs. Tushar Chauhan and others) under sections 498A, 323, 504, 506 IPC and Section 3/4 D.P. Act, P.S. Panki, District Kanpur Nagar against applicant nos. 1 to 5 pending in the Court of learned C.M.M., Kanpur Nagar.

After the aforesaid amount is deposited, notice shall be issued to the parties and in case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.

Order Date :- 16.11.2018

Masarrat