Ravi Kant & Others vs State Of U.P. & Others
2012 Latest Caselaw 4988 ALL

Citation : 2012 Latest Caselaw 4988 ALL
Judgement Date : 9 October, 2012

Allahabad High Court

Ravi Kant & Others 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. - 2683 of 2011
 

 
Petitioner :- Ravi Kant & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ravesh Kumar Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the writ petitioner 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 17.01.2011 registered as Case Crime No. 3006 of 2011, under Sections 323, 504, 506, 498-A, I.P.C. and ¾ Dowry Prohibition Act, Police Station Nawabganj, District Farrukhabad.

This matter was referred to the Mediation and Conciliation Centre, High Court, Allahabad for mediation under order of this Court dated 11.02.2011.

Report of the mediation centre dated 01.05.2011 records that the petitioner has not deposited the requisite money in terms of the order dated 11.02.2011.

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