Dinesh Kumar Sainiyar And Others vs State Of U.P. And Others
2012 Latest Caselaw 4985 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16719 of 2011
 

 
Petitioner :- Dinesh Kumar Sainiyar And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Pradip Narain Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

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

Shri K.P. Pandey, Advocate is present on behalf of respondent no. 3. He submits that the agreement arrived between the parties has not been honoured by the petitioner.

We have gone through the First Information Report. 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.

If there is some error in the name of the wife in the cheque prepared by the Mediation Centre, she is at liberty to make an application before the Mediation Centre for necessary correction which shall be considered and decided within two weeks from the date a certified copy of this order is filed before the Mediation Centre.

Dated :09.10.2012

VR/16719/11

Hon'ble Arun Tandon, J.

Hon'ble Vijay Prakash Pathak, J.

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

Application is dismissed for want of prosecution.

Dated :09.10.2012

VR/16719/11

Hon'ble Arun Tandon, J.

Hon'ble Vijay Prakash Pathak, J.

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

Application is dismissed for want of prosecution.

Dated :09.10.2012

VR/16719/11