Dharm Veer vs State Of U.P. And Another
2019 Latest Caselaw 1302 ALL

Citation : 2019 Latest Caselaw 1302 ALL
Judgement Date : 14 March, 2019

Allahabad High Court

Dharm Veer vs State Of U.P. And Another on 14 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 9843 of 2019
 

 
Applicant :- Dharm Veer
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Satish Chandra Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

It is submitted by the learned counsel for the applicant that the present matter relates to the family dispute and the said matter can be well considered by the Mediation Centre of this Court.

It is directed that applicant shall deposit a sum of Rs. 15,000/- within two weeks from today with the Mediation Centre of which 90% 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 applicant in Case No. 5 of 2018 (Kuldeep Vs. Dharm Veer) under sections 125(3) Cr.P.C. P.S. Sahswan, District Budaun pending in the Court of learned Additional District and Session Judge, Fast Track Court No. 2, Budaun.

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 :- 14.3.2019

Masarrat