Allahabad High Court
Smt. Maheshwari Devi & Another vs State Of U.P. Thru. Prin. Secy. Home. Lko ... on 9 December, 2019
Bench: Shabihul Hasnain, Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 34036 of 2019 Petitioner :- Smt. Maheshwari Devi & Another Respondent :- State Of U.P. Thru. Prin. Secy. Home. Lko & Others Counsel for Petitioner :- Devika Singh,Harish Pandey,Rajendra Kumar Dwivedi Counsel for Respondent :- Govt. Advocate Hon'ble Shabihul Hasnain,J.
Hon'ble Mrs. Rekha Dikshit,J.
Heard Sri R. K. Dwivedi, learned counsel for the petitioners as well as Ms. Saima Khan, Advocate for respondent Nos.7 & 8. The vakalatnama is taken on record.
This petition has been filed for quashing F.I.R. No.420 of 2019 lodged under Sections 323 and 307 IPC on 15.5.2019 at police station Madiyaon, District Lucknow.
It is submitted on behalf of the petitioners that this petition is based on a cross case in which F.I.R. No.421 of 2019 has been lodged under Sections-147, 323, 504, 506, 427 of IPC and 3(1) (Gha) of S.C./S.T. Act on the same date at same police station, against which writ petition No.34018 (M/B) of 2019.
It has also been submitted that both the parties have come to an amicable settlement. It was because of petty dispute that they do not want to pursue the matter against each other any further. An affidavit to this effect has been produced before concerned Circle Officer.
Both the parties are present in person also and have been identified by their respective counsel.
Both the petitions are, therefore, disposed of with direction that the investigating officer shall consider the affidavit and investigation shall be carried out, if any, in the light of this affidavit. The petitioners shall not be arrested or harassed till filing of police report under Section 173 Cr.P.C. or till filing of final report.
Order Date :- 9.12.2019 RKM.