MAHENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Arvind Kumar, learned A.G.A. appearing for the State respondent.

(2.) The present petition under Article 226 of the Constitution of India was filed seeking a writ of certiorari for quashing of the orders dated 15.2.2014 and 11.12.2014 passed by the 1st Additional Chief Judicial Magistrate Varanasi and the Additional Sessions Judge, Court No. 8, Varanasi respectively, in terms of which the application of the petitioner seeking discharge was rejected and the revision filed thereagainst was also dismissed.

(3.) Upon the matter being taken up, on 06.02.2015, the parties were referred to mediation. The order sheet indicates that as per the report received from the mediation centre dated 09.08.2019, the mediation was completed but no agreement could be arrived at between the parties.