Liyakat Khan & Ors. vs State Of Up. & Another
2014 Latest Caselaw 2582 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1999 of 2014
 

 
Applicant :- Liyakat Khan & Ors.
 
Opposite Party :- State Of Up. & Another
 
Counsel for Applicant :- Ram Ji Trivedi
 
Counsel for Opposite Party :- Govt. Advocate,Mohammad Ehtesham Khan
 
Hon'ble Ajai Lamba,J. 

Sri M.E. Khan, Advocate, has put in appearance for respondent no.2 and states that one petition No.10782(MB) of 2011 for quashing of the F.I.R. is pending adjudication before a Division Bench of this Court. It has further been pointed out that the issue was referred for mediation. Settlement agreement was executed on 16.7.2012. In conformity with the same the respondent went to her matrimonial home. The respondent was again harassed for dowry and, therefore, returned back to her parental home. In such circumstances, the chargesheet cannot be quashed in these proceedings.

Let counter affidavit be filed within two weeks from today.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List on 12.8.2014,

Interim order to continue till that date only.

Order Date :- 7.7.2014

A.Nigam