PANKAJ PATHAK Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners, learned A.G A. for the State and perused the record.

(2.) From a perusal of the record, it appears that this matter was referred to the Mediation and Reconciliation Centre of this Court. The report of the Mediation and Reconciliation Centre shows that the Petitioner Pankaj Pathak and his wife SmiGunjan Pathak Respondent No. 3 has appeared before the Mediation and Reconciliation Centre of this Court. They have entered into compromise by executing the settlement dated 17.9.2010, by which they have decided to live separately.

(3.) This petition has been filed by the Petitioners with a prayer to quash the First Information Report of Case Crime No. 43 of 2010 under Sections 498A, 323, 504, 506, 315 I.P.C. and 3/4 Dowry Prohibition Act, PS. Chetganj, District Varanasi.