INDRA KUMAR DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed by the applicants with a prayer to quash the summoning order dated 24.02.2020 in Complaint Case No.2324 of 2019 (Tripti Dubey Vs. Indra Kumar Dwivedi and others), under Sections 420, 498-A, 354(C) I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station- Chakeri, District- Kanpur Nagar, pending before the Court of Additional Chief Metropolitan Magistrate-I, Kanpur Nagar.

(3.) The contentions raised by the applicants' counsel is that matrimonial dispute is in the genesis of this case. There are chances of amicable settlement between the husband and wife. Applicants' counsel urged that this case may be referred to the Mediation Centre of this Court so that the couple may have a chance to settle their dispute on their own terms through mediation.