PARWATI Vs. STATE OF U P

JUDGEMENT

(1.) ARGUMENT is that so far the petitioners are concerned they are mother-in-law, jeth, nandoi and nanad respectively and in the first information report vague allegations are there and those are quite usual and at the same time the charge is only of threat of beating etc. and there is no injury and on various other allegations it is a clear case of adjustment in respect to various kind of giving and taking, in the marriage which can be said to be so prevalent. Be as it may, dispute appears to be of matrimonial nature and the mater can be reconciled, if that is possible, after remitting the matter to the Mediation Center. Petitioners are directed to deposit Rs. 5,000/- within a period of four weeks from today. The file may be placed before the Registrar of this Court for taking steps in case the petitioners deposit Rs. 5,000/- within a period of four weeks from today, a sum of Rs. 4,000/- shall be paid to the wife Smt. Ritima, respondent no. 4 and the remaining amount of Rs. 1,000/- shall be deposited as cost in the Mediation Center. Till then no coercive measure or arrest of the petitioners shall be taken in respect to case crime no. 139 of 2009, under Sectiions 498-A, 323, 427, 506 IPC and 3 / 4 Dowry Prohibition Act, Police Station Ashana, district Lucknow, subject to depositing Rs. 5,000/- within the time indicated above. In the event of default in depositing/making the payment as indicated above, protection given to the petitioners shall cease to operate. The Registrar of this Court will apprise this Court about the report of the Mediation Center on the next date. List this petition in the week commencing 13th July, 2009.