Shivam Shukla And Others vs State Of U.P. & Others
2012 Latest Caselaw 4298 ALL

Citation : 2012 Latest Caselaw 4298 ALL
Judgement Date : 20 September, 2012

Allahabad High Court

Shivam Shukla And Others vs State Of U.P. & Others 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. - 21924 of 2010
 

 
Petitioner :- Shivam Shukla And Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Jamal Ali,Adil Jamal
 
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 23.11.2010, registered as Case Crime No. 322 of 2010, under Sections 498A, 313, 504, 506 I.P.C. and 3/4 D.P. Act, Police Station-Gwaltoli, District-Kanpur Nagar.

Under order of the Court dated 02.12.2010 the matter was referred for mediation being matrimonial in nature. Out come of the mediation is not known.

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/