Allahabad High Court
Hasan Mohammad And 2 Others vs State Of Up And 3 Others on 13 August, 2024
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:130866-DB Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 1860 of 2024 Petitioner :- Hasan Mohammad And 2 Others Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Rakesh Kumar Tiwari Counsel for Respondent :- Anjani Kumar Shahwal,G.A.,Nishi Sengar Hon'ble Vivek Kumar Birla,J.
Hon'ble Arun Kumar Singh Deshwal,J.
1. Heard Sri Rajesh Kumar Tiwari, learned counsel for the petitioners and Sri Alok Kumar Sharma, learned counsel appearing for the informant who has filed his Vakalatnama in the Office on 23.07.2024 and Sri Rajesh Kumar Rao, learned AGA for the State.
2. This writ petition has been filed praying to quash the first information report dated 29.1.2024, registered in Case Crime No. 33 of 2024 under Section 498A, 323, 504 IPC and Section 3/4 D.P Act and Section 3/4 Muslim Women (Protection of Rights on Marriage) Act, 2019, P.S. Rorawar District- Aligarh and not arrest the petitioners pursuant to the said FIR.
3. Vide order dated 20.02.2024, the matter was referred to mediation centre and according to mediation report dated 12.07.2024 mediation has completed but no agreement was made at this stage.
4. Learned AGA pointed out that in the present case, charge-sheet has been submitted which is under challenged in Application U/s 482 Cr.P.C. No.25577 of 2024 (Hasan Mohd and ors vs. State of U.P.) and as such the reliefs claimed in this petition no more survives.
5. In view of the above, the writ petition is dismissed as having become infructuous.
Order Date :- 13.8.2024 C. MANI