Ravindra Singh vs State Of U.P. And Others
2012 Latest Caselaw 4698 ALL

Citation : 2012 Latest Caselaw 4698 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Ravindra Singh vs State Of U.P. And Others on 3 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3490 of 2011
 

 
Petitioner :- Ravindra Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Awadhesh Singh Yadav,Arbind Kumar Singh,Ravi Kant Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate for the State-respondents.

Petitioner seeks quashing of the First Information Report dated 07.02.2011 in Case Crime No. 20 of 2011 under Sections 498-A, 323 I.P.C. and ¾ D.P. Act, Police Station Phaphoond, District Auraiya.

Under order of the Court dated 22.02.2011, the dispute was referred for mediation being matrimonial in nature.

Report of the mediation centre dated 25.08.2011 is on record. It is reported that the parties have settled their dispute amicably and there is no further claim or demand against each other.

In view of the aforesaid, the present writ petition has become infructuous.

Writ petition is dismissed as infructuous.

Interim order, if any, stands discharged.

Dated :03.10.2012

VR/3490/11