Vijay Srivastava And Others vs State Of U.P. And Others
2012 Latest Caselaw 4947 ALL

Citation : 2012 Latest Caselaw 4947 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Vijay Srivastava And Others vs State Of U.P. And 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. - 4815 of 2011
 

 
Petitioner :- Vijay Srivastava And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ruchita Jain
 
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 25.01.2011 registered as Case Crime No. 61 of 2011, under Sections 498-A/34, 323, 504, 506 I.P.C. and ¾ Dowry Prohibition Act, Police Station Prem Nagar, District Jhansi.

We have heard learned counsel for the parties and perused the records.

This matter was referred to the Mediation and Conciliation Centre, High Court, Allahabad for mediation under order of this Court dated 18.03.2011.

Report of the mediation centre dated 18.05.2010 is on record. It has been reported that mediation has been completed but no agreement could be arrived.

We have gone through the First Information Report. It does disclose a cognizable offence. No case for quashing of the First Information Report 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 of 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