Atar Singh And 4 Others vs State Of U.P. And Another
2022 Latest Caselaw 20378 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 23702 of 2022
 

 
Applicant :- Atar Singh And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Yadvendra Mani Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Learned counsel for applicants submits that Applicant-1 and Opposite Party No. 2 are working as a Police Constable and though there are dispute between parties which is in the nature of matrimonial, still there is possibility of settlement and for that they will approach the Court concerned and in case an application is filed for mediation in Case Crime No. 023 of 2021 (State vs. Atar Singh and others), under Sections 498A, 323, 504, 506, 406, 354 IPC and 3/4 Dowry Prohibition Act, pending in the Court of Additional Civil Judge (Junior Division) IInd, Agra, the Court concerned may refer the matter for mediation.

2. In view of above, the prayers made in this application are rejected and it is disposed of with liberty to applicants to appear before Court concerned and file application for bail as well as for mediation and Trial Court is directed to consider bail application in accordance with law and in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773 as well as may refer the matter for mediation.

Order Date :- 7.12.2022

AK-(Sl. No. 5 out of 251 fresh cases)