AMARJEET Vs. STATE OF U.P.

JUDGEMENT

(1.) THE present application under section 482 Cr.P.C. has been filed with the prayer to quash the complaint case No. 2417 of 2012, under sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. Kopaganj, District Mau and further prayer is to stay the proceeding of aforesaid complaint case. Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) LEARNED counsel for the applicants submitted that due to some misunderstanding, complaint was filed. He further submitted that if the matter is referred to Mediation and Conciliation Centre then there is chances of compromise in between the parties.

(3.) CONSIDERED the submission of counsel for the parties and nature of allegation. In the interest of justice, and in view of the facts and circumstances, if an application is moved on behalf of applicants within 30 days from today before the court below and Rs. 1,000/ - is deposited in cash within three weeks from today before the court below in favour of Mediation Centre and a draft for a sum of Rs. 4,000/ - is deposited in favour of opposite party No. 2, Smt. Sumitra, the matter will be referred to the mediation centre situated at district court Mau. The aforesaid draft in the name of opposite party No. 2 shall be handed over to her on her first appearance.