SAMSUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) THIS revision has been filed against the judgment and order dated 22. 4. 2008 passed by the principal Judge, Family Court/allahabad in Crl. Complaint No. 18 of 2004 (Badrunnisha v. Samsuddin) under Section 125, Cr. P. C. , p. S. Manda, Allahabad.

(2.) HEARD learned Counsel for the applicant, learned AGA and learned Counsel for the opposite party No. 2. .

(3.) ON 6. 6. 2008 learned Counsel for the applicant expressed that there was chance of settlement in between the parties, hence the matter might be referred to the mediation and Reconciliation Centre, High Court, allahabad. The notices were issued, the applicant was directed to deposit Rs. 5,000 for expenses before the Registry of this court within three weeks, out of which half was required to be paid to the opposite party no. 2 to meet out the expenses but the aforesaid amount has not been deposited, hence the present revision is being heard finally on merit on the consent of the parties.