Sumit Kumar vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 11460 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL REVISION No. - 166 of 2023
 

 
Revisionist :- Sumit Kumar
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And 2 Others
 
Counsel for Revisionist :- Gargi Prakash Misra
 
Counsel for Opposite Party :- G.A.,Munni Lal Yadav,Ram Kishor
 

 
Hon'ble Shree Prakash Singh,J.

Vide order dated 23-02-2023, the revisionist was directed to deposit a sum of Rs. 50,000/- on or before 15-03-2023. The revisionist as well as opposite party no. 2 were also directed to appear in person before this court.

Learned counsel appearing for the revisionist submits that in compliance of the order aforesaid, the amount of Rs. 50,000/- has been deposited by the revisionist before the Mediation and Conciliation Centre. He next added that the revisionist and the opposite party no. 2 are present in person before this court and they are ready to go to the Mediation and Conciliation Centre for amicable settlement of their dispute.

Learned counsel appearing for the opposite party no. 2 has also supported the version of the revisionist.

Learned A.G.A. appearing for the State has no objection to the contentions aforesaid.

In view of the aforesaid submissions, the matter is remitted to the Mediation and Conciliation Centre of this court, where the parties shall appear on 25-04-2023. The Mediation and Conciliation Centre shall make all possible efforts to conclude the mediation and conciliation proceedings expeditiously, preferably within a period of three months.

Out of amount of Rs. 50,000/- deposited by the revisionist, the amount of Rs. 40,000/- shall be given to the opposite party no. 2 on her first appearance before the Mediation and Conciliation Centre.

List/put this matter after expiry of the aforesaid period before the appropriate Bench alongwith report of Mediation Centre.

Till the next date of listing, further proceedings initiated in pursuance of the Judgment and order dated 13-01-2023 passed by the learned Principal Judge-I, Family Court, Unnao in Criminal Case No. 15619 of 2014(Smt. Nishi and another Vs. Sumit Kumar) under section 125 Cr.P.C., shall remain stayed so far as the revisionist is concerned.

It is made clear that in case there occurs default by the revisionist in appearing before the Mediation Centre on the date fixed, the interim order shall cease to operate and the Mediation Centre shall immediately communicate with the office which in turn shall list the case within a week before the appropriate Bench for passing orders in the matter.

Order Date :- 18.4.2023

AKS