- (1.) 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, First Information Report was lodged. 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.) LEARNED AGA opposed the aforesaid prayer. 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.5,00/ - is deposited in cash before the court below in favour of Mediation Centre and a draft for a sum of Rs. 3,000/ - is deposited in favour of opposite party no. 2 Smt. Rabia Bano wife of Sirajuddin, the matter will be referred to the Mediation Centre situated at District Court Jhansi. The aforesaid draft in the name of opposite party no. 2 shall be handed over to her on first appearance.;