Murari Lal And 4 Others vs State Of Up And Another
2019 Latest Caselaw 815 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 8827 of 2019
 

 
Applicant :- Murari Lal And 4 Others
 
Opposite Party :- State Of Up And Another
 
Counsel for Applicant :- Sushil Kumar Pandey
 
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. 10,000/- 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 Case No. 02 of 2019 (State Vs. Murari Lal and others) arising out of Case Crime No. 1059 of 2018, under sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. Vrindaban, District Mathura pending in the Court of learned C.J.M., Mathura.

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 :- 7.3.2019

Masarrat