Shailendra Kumar Mishr & Others vs State Of U.P.,Thru. Prin. ...
2012 Latest Caselaw 2103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 6111 of 2011
 

 
Petitioner :- Shailendra Kumar Mishr & Others
 
Respondent :- State Of U.P.,Thru. Prin. Secy.,Home & Others
 
Petitioner Counsel :- Brijesh Yadav "Vijay",M.P. Yadav
 
Respondent Counsel :- G.A.
 

 
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 petitioners 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.263 of 2011, under sections 498A, 452, 323, 504, 506 I.P.C. & under section 3/4 D.P. Act, police station Mohan Lal Ganj, District Lucknow  about the compromise entered into between the parties.

Order Date :- 23.5.2012

S. Kumar