Upkar Mishra vs State Of U.P. Thru. Secy. Home, ...
2022 Latest Caselaw 12005 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 824 of 2022
 

 
Revisionist :- Upkar Mishra
 
Opposite Party :- State Of U.P. Thru. Secy. Home, Lucknow And 2 Others
 
Counsel for Revisionist :- Ashish Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the revisionist, learned A.G.A. for respondent-State and Mr. Vibhav Mishra, Advocate, who has put in appearance on behalf of respondent no. 2 and, gone through the record. Vakaltname filed on behalf of respondent no. 2 is taken on record.

2. By way of this criminal revision under Section 19(4) of the Family Courts Act, the revisionist has prayed for quashing of the judgment and order dated 06.06.2022 passed by the Principal Judge, Family Court, Barabanki in Misc. Case No.907/2015 (Smt. Vibha Mishra & another Vs. Upkar Mishra) under Section 125 CrPC, Police Station Ramnagar, District Barabank.

3. In compliance of order of this Court dated 17.08.2022, respondent no. 2, Vibha Mishra is present before this Court along with her counsel. Mr. Upkar Mishra is also present in the Court.

4. The revisionist and respondent no. 2 have no objection if the matter is referred to the Mediation & Conciliation Center of this Court for making efforts to get the dispute/difference settled through the process of mediation.

5. The revisionist has already deposited Rs.1,00,000/- before the Mediation Center in compliance of the order dated 17.08.2022.

6. Let this matter be referred to the Mediation & Conciliation Center of this Court where the revisionist and respondent no. 2 shall remain present on 05.09.2022. Out of aforesaid amount of Rs.1,00,000/-, Rs. 90,000/- shall be disbursed in favour of respondent no. 2, on her appearance before the Mediation Center.

7. Learned Mediators are requested to try to settle the matter/difference between the parties.

8. Let the matter be listed after the mediation proceeding got over and report of the mediation center is made available.

9. Till the next date of listing, operation of the impugned order shall remain stayed.

Order Date :- 31.8.2022

MVS/-