Mayank Maheshwari vs State Of U.P. And Others
2012 Latest Caselaw 4703 ALL

Citation : 2012 Latest Caselaw 4703 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Mayank Maheshwari 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. - 3462 of 2011
 

 
Petitioner :- Mayank Maheshwari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sanjive Kumar Gupta
 
Respondent Counsel :- Govt. Advocate,V.B. Kesharwani
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

This writ petition has been filed with a prayer to quash the First Information Report dated 01.02.2010 registered as Case Crime No. 2 of 2011 under Sections 498-A, 504, 506 I.P.C., Police Station Kashganj, District Kanshi Ram Nagar.

Under the order dated 22.02.2011 the matter being matrimonial in nature, was referred for mediation. Outcome of the mediation is not known.

We have examined the First Information Report. We are satisfied that it does disclose a cognizable offence. No case for quashing of the F.I.R. is made out.

Writ petition is dismissed.

Interim order, if any, stands discharged.

Learned A.G.A. is directed to forward a copy of this order to the Senior Superintendent of Police/Superintendent of Police concerned, who in turn shall ensure that investigation is completed with due diligence, if not already completed.

Dated :03.10.2012

VR/3462/11