Anil Pandey And Another vs State Of U.P. & Others
2012 Latest Caselaw 4309 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21852 of 2010
 

 
Petitioner :- Anil Pandey And Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Chandra Prakash Mishra
 
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 24.10.2010, registered as Case Crime No. 513 of 2010, under Sections 147, 323, 504, 506, 498-A I.P.C. and 3/4 D.P. Act, Police Station-Nebua Naurangia, District-Kushinagar.

Under order of the Court dated 01.12.2010 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/