Narendra Jha And Anr. vs State Of U.P. And Others
2012 Latest Caselaw 4949 ALL

Citation : 2012 Latest Caselaw 4949 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Narendra Jha And Anr. 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. - 4752 of 2011
 

 
Petitioner :- Narendra Jha And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.M. Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

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

This writ petition has been filed with a prayer to quash the First Information Report dated 27.02.2011 registered as Case Crime No. 407 of 2011, under Sections 498-A, 323 I.P.C. and ¾ Dowry Prohibition Act, Police Station Indrapuram, District Ghaziabad.

We have heard learned A.G.A. 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 06.04.2011.

Report of the Mediation Centre dated 17.03.2011 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 cognizable offence. In view of the aforesaid, no case for quashing of the First Information Report is made out.

The present writ petition is accordingly 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