MOHD. MHETAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioners seek a writ, order or direction in the nature of certiorari to quash the FIR No. 481 of 2016, dated 20.12.2016, registered with P.S. Kotwali Kashipur, Udham Singh Nagar, as case crime No. 66 of 2016, under Sec. 498A, 323, 504, 506 Penal Code and Sec. 3/4 of the Dowry Prohibition Act against the petitioners.

(2.) The parties are amenable to an attempt for amicable settlement and, therefore, learned counsel for the parties submit that the dispute be referred for mediation and present criminal writ petition be disposed of giving such direction.

(3.) The offences complained of against the petitioners are under Sections 498A, 323, 504, 506 Penal Code and Section 3/4 of the Dowry Prohibition Act, which are covered by the decision rendered by Honourable Apex Court in Arnesh Kumar Vs. State of Bihar and another, reported in (2014) 8 SCC 27