Rajesh & Another vs State Of U.P. & Others
2012 Latest Caselaw 4943 ALL

Citation : 2012 Latest Caselaw 4943 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Rajesh & Another vs State Of U.P. & Others on 9 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 20451 of 2011
 

 
Petitioner :- Rajesh & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Kamal Dev Rai
 
Respondent Counsel :- Govt. Advocate
 

 
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 14.08.2010 registered as Case Crime No. 1865 of 2010 under Sections 498-A, 323, 504, 506 I.P.C. and ¾ Dowry Prohibition Act, Police Station Qila, District Bareilly.

Under the order dated 08.11.2010 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.

Order Date :- 9.10.2012