SHAILESH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the order passed by the High Court of Judicature at Allahabad dtd. 7/3/2025 by which the High Court in a Writ Petition filed by the appellant - herein praying for quashing of the First Information Report lodged by the Respondent No.4 - herein for the offence punishable under Ss. 60(b), 316(2) and 318 (2) of the Bharatiya Nyaya Sanhita, 2023 (for short, "the BNS, 2023") directed the parties to go for mediation and simultaneously also directed the appellant - herein to hand-over a demand draft of Rs.25,00,0000.00 (Rupees Twenty Five Lakh only) for the purpose of mediation to the Respondent No.4 (original complainant).

(3.) The impugned order passed by the High Court reads thus"-