Amar Nath And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2603 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 16085 of 2017
 

 
Petitioner :- Amar Nath And Ors.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Pawan Kumar Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri P.K.Sharma, learned counsel for the petitioners, Sri G.D.Bhatt, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

Learned counsel for the petitioners submits that there is every likelihood of compromise between the parties and he prays the present petition may be dismissed as not pressed with liberty to file fresh.

Accordingly, the present writ petition is dismissed as not pressed with liberty to file fresh annexing the compromise, if any. 

Office is directed to return the certified copy of the impugned FIR to the learned counsel for the petitioners after retaining a photocopy of the same on record.

(Mrs. Rekha Dikshit,J.)     (Ramesh Sinha, J.)

Order Date :- 20.7.2017

NS