Praveen And Others vs State Of U.P. And Others
2012 Latest Caselaw 4507 ALL

Citation : 2012 Latest Caselaw 4507 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Praveen And Others vs State Of U.P. And Others on 26 September, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1774 of 2011
 

 
Petitioner :- Praveen And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Manoj Vashisth
 
Respondent Counsel :- Govt. Advocate,Onkar Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Petitioners before this Court seek quashing of the first information report dated 17.01.2011, registered as Case Crime No. 51 of 2010, under Sections 498-A, 323, 506, 406 I.P.C. and 3/4 D.P. Act, Police Station-Barot, District-Baghpat.

Under order of the Court dated 28.01.2011 the matter was referred for mediation, being matrimonial in nature. The report of the mediation centre dated 11.03.2011 is on record. It has been reported that the parties have arrived at a settlement, which has been reduced in writing. It has been agreed by both the parties that all civil and criminal cases, which include the criminal case giving rise to the present petition, shall be withdrawn and they have no further claims or demands against each other.

In view of the aforesaid, writ petition has become infructuous.

Writ petition is dismissed as infructuous.

Order Date :- 26.9.2012

Pkb/