Dileep Kumar Yadav And Ors. vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 2315 ALL

Citation : 2012 Latest Caselaw 2315 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Dileep Kumar Yadav And Ors. vs The State Of U.P Thru Secy., Home ... on 29 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4216 of 2012
 

 
Petitioner :- Dileep Kumar Yadav And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Petitioner Counsel :- S.A Khan
 
Respondent Counsel :- Govt. Advocate
 

 
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.191 of 2012, police station - Gausdi, District - Balrampur about the compromise entered into between the parties.

Order Date :- 29.5.2012

S. Kumar