Praveen Kumar vs State Of U.P. And Another
2022 Latest Caselaw 3176 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 26061 of 2021
 

 
Applicant :- Praveen Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Neeraj Agrawal
 
Counsel for Opposite Party :- G.A.,Sanjeev Kumar Pandey
 

 
Hon'ble Gautam Chowdhary,J.

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

This application has been filed with a prayer to quash the summoning order dated 26.08.2021 passed by Chief Judicial Magistrate, Baghpat and proceedings of Complaint Case No. 272 of 2018 (Pawan Kumar vs Praveen Kumar), under section 406 IPC, police station Baghpat, district Baghpat as well as the judgment and order dated 05.12.2019 passed by learned Sessions Judge, Baghpat in Criminal Revision No. 86 of 2019.

After arguing the case lastly, counsel for the applicant prays that the matter may be sent to mediation.

With the consent of both the parties, it is directed that both the parties appear before the court below and file application for settling the dispute through mediation. In case, such an application is filed before the court below for settling the dispute through mediation, the court concerned shall pass an appropriate order within a week from the date of filing such an application. The mediation center will decide the same within a period of four months.

For a period of five months, no coercive steps shall be taken against the applicant in the above mentioned case.

It is further directed that in case mediation process between the parties fails, the court below shall be free to proceed further with the matter against the applicant and in case mediation succeeds, the applicant shall be free to approach this Court.

With the above observation, this application is disposed of.

Order Date :- 17.5.2022

Sazia