Abid And Others vs State Of U.P. And Others
2012 Latest Caselaw 4904 ALL

Citation : 2012 Latest Caselaw 4904 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Abid And Others vs State Of U.P. And Others on 8 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4649 of 2011
 

 
Petitioner :- Abid And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mohammad Akram
 
Respondent Counsel :- Govt. Advocate,Farid Ahmed Quraishi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the petitioners to press the writ petition even in the revised reading of the cause list.

Petitioners before this Court seek quashing of the first information report dated 02.03.2011, registered as Case Crime No. 81 of 2011, under Sections 498A, 323, 504, 506, I.P.C. and 3/4 D.P. Act, (U/s 156(3) Cr.P.C.), Police Station-Dhampur, District-Bijnor.

Under order of the Court dated 15.03.2011 the matter was referred for mediation. Report of the mediation centre dated 26.04.2011 is on record. It is reported that the parties are not willing for mediation. Mediation has, therefore, failed.

We have gone through the first information report. It does disclose a cognizable offence and therefore no case is made out for quashing of the first information report.

Writ petition is dismissed. Interim order, if any, stands discharged.

Learned A.G.A. shall forward a copy of this order to the S.P./S.S.P. concerned for the investigation being completed with due diligence, if not already completed.

Order Date :- 8.10.2012

Pkb/