Chattisgarh High Court
Umakant Sana vs State Of Chhattisgarh on 4 August, 2025
Digitally
signed by
SHOAIB
SHOAIB ANWAR
ANWAR Date:
2025.08.05
10:32:55
+0530
1/5
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 1880 of 2023
UMAKANT SANA versus STATE OF CHHATTISGARH
Order Sheet
04/08/2025 Heard Shri Dheerendra Pandey, learned
counsel for the petitioner. Also heard Shri Nitansh
Jaiswal, learned Panel Lawyer for the State as well as
Shri Pushkar Sinha, learned counsel for the
respondent no. 2.
Learned counsel for the petitioners submits
that there is a matrimonial dispute between
husband/ petitioner No.1 and respondent No. 2 /
wife and the alleged marriage between them was
solemnized on 01.12.2020, petitioners No. 2 & 3
are the in-laws of the respondent No.2 and the
against her husband and in-laws/ the petitioners
just for her malicious intentions to harass them
on 29.11.2021. He further submits that the
impugned FIR is illegal and bad in law and thus
are liable to be quashed. The FIR is manifestly
malicious, and is aimed at coercing and harassing
the petitioners and their family and the same has
been filed to gain undue advantage and harass
the petitioners. He lastly submits that the present
matter be referred to Mediation & Conciliation
Centre of this Court being matrimonial in nature
as there may be chances of compromise between
the parties.
Learned counsel for the petitioners also
relied upon the judgment passed by the Hon'ble
Apex Court in the case of "Narendra vs. K. Meena,
(2016) 9 SCC 455", in the matter of "Kahkasha
Kausar @ Sonam vs. State of Bihar" (2022) 6 SCC
599 and in the matter of "State of Haryana and
Others vs. Bhajan Lal and Others", 1992 Supp (1)
SCC 335.
Considering the fact that the dispute arrived
at between the parties i.e. petitioner No.1 /
husband and respondent No. 2 / wife is
matrimonial in nature, we deem it appropriate to
make an effort to get the said dispute settled by
way of mediation.
In view of the above, petitioners shall
deposit Rs. 50,000/- with the Mediation Centre of
this Court within a period of seven days from
today and the same shall be paid to respondent
No. 2 on her appearance before the Mediation
Centre.
Parties are directed to appear before the
Mediation Centre of this Court on 13.08.2025.
Learned State counsel is directed to inform
the private respondent No.2 about passing of this
order, so that she may appear before the
Mediation Centre on the aforesaid date.
List this matter along with report of Mediation
Centre before this Court on 19.08.2025.
Interim relief granted earlier, shall continue
until further orders.
After depositing the amount as aforesaid,
notice shall be issued to the parties.
It is made clear that in case the aforesaid
amount is not deposited within the aforesaid
period, the interim protection granted by this Court
on 06.01.2025 shall automatically be vacated and
this petition shall stand dismissed without further
reference to any Bench of this Court.
The petitioners are directed to produce the
copy of the receipt regarding payment of the said
money before the Mediation Centre of this Court in
pursuance of this Court's order, then only this order
shall be given into effect.
It is also made clear that if any final
settlement is arrived at between the parties, the
aforesaid amount so deposited, shall be adjusted.
Sd/- Sd/-
(Bibhu Datta Guru) (Ramesh Sinha)
Judge Chief Justice
Shoaib/
Amardeep
