Rizwan Tahir And 8 Others vs State Of U.P. And 2 Others
2019 Latest Caselaw 4147 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 10213 of 2019
 
Petitioner :- Rizwan Tahir And 8 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Syed Irfan Ali
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Umesh Kumar,J.

Heard Sri Syed Ifran Ali, learned counsel for the petitioners and Sri V.S. Rajbhar, the learned A.G.A.

This writ petition has been filed for quashing the FIR dated 28.3.2019, Case Crime No.0154 of 2019, under Sections 498-A, 377, 354, 323, 504, 506 IPC and 3/4 D.P. Act, P.S. Civil Lines, District Aligarh.

Sri V.S. Rajbhar, the learned A.G.A, on instructions submits that the informant telephonically had consented her willingness to negotiate a settlement, but she is neither present in person nor is any counsel present on her behalf.

Learned A.G.A, has accepted notice on behalf of respondents no. 1 and 2.

Issue notice to respondent no.3, who may file counter affidavit within three weeks. Rejoinder, if any, may be filed within two weeks thereafter.

Matter is referred to Mediation and Conciliation Centre of this Court, where it will come up on 13.6.2019. Petitioners undertake to ensure a deposit of Rs.50,000/- by way of demand draft in the name of Registrar General A/c, Allahabad High Court Mediation & Conciliation Centre, within two weeks from today before the Mediation Center. The said amount shall be handed over to respondent no.3 before the Centre.

List in the week commencing 26.8.2019 before the appropriate Bench.

Till the next date of listing, no coercive measure shall be taken against the petitioners.

Office shall issue certified copy of this order only upon furnishing proof of said deposit.

Order Date :- 6.5.2019 / N.S.Rathour