Devendra Kumar Verma & Others vs State Of U.P. Thru. Secy. Deptt. Of ...
2012 Latest Caselaw 1965 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 779 of 2012
 

 
Petitioner :- Devendra Kumar Verma & Others
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Of Home, Lucknow & Others
 
Petitioner Counsel :- Ram Kumar Singh,Amrit Preet Singh,Prabhujot Kaur
 
Respondent Counsel :- Govt. Advocate,A P Mishra
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Report of the Mediation Centre has been received.

Perusal of the report indicates that mediation has been completed and parties have entered into compromise.

In view of above, this writ petition is disposed of with the direction that the arrest of the petitioner shall remain stayed till conclusion of investigation.

However, parties are directed to produce the compromise letter before the Magistrate concerned within ten days from today, who will inform the Investigating Officer of Case Crime No.148 of 2011, police station Nagram, District - Licknow about the compromise entered into between the parties.

Order Date :- 21.5.2012

S. Kumar