Ram Prasad And Others vs State Of U.P. & Another
2012 Latest Caselaw 4293 ALL

Citation : 2012 Latest Caselaw 4293 ALL
Judgement Date : 20 September, 2012

Allahabad High Court

Ram Prasad And Others vs State Of U.P. & Another on 20 September, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19036 of 2010
 

 
Petitioner :- Ram Prasad And Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Sujeet Kumar,Pramod Kumar
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

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

Petitioners before this Court seek quashing of the first information report dated 28.08.2010, registered as Case Crime No. 1270 of 2010, under Sections 494, 506, I.P.C. and 3/4 D.P. Act, Police Station-Madhuban, District-Mau.

Under order of the Court dated 12.10.2010 the matter was referred for mediation. Report of the mediation centre dated 03.12.2010 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 a cognizable offence and therefore no case is made out for quashing of the first information report.

Writ petition is dismissed. Interim order, if any, stands discharged.

Learned A.G.A. shall forward a copy of this order to the S.P./S.S.P. concerned for the investigation being completed with due diligence, if not already completed.

Order Date :- 20.9.2012

Pkb/