ISHWAR SINGHAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Durgesh Kumar Singh, learned counsel for the applicant, Shri Anirudh Singh, learned A.G.A. for the State and Shri Vinod Kumar, learned counsel for the opposite party No.4.

(2.) This application (u/s 482 Cr.P.C.) has been filed with request that the matter may be referred to the Mediation and Conciliation Centre of this Court in relation to FIR No.501 of 2019, under Ss. 323, 354, 498A, 504 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, 1961, Police Station Mandion, District Lucknow and also quashed the entire proceeding in relation to FIR No.501 of 2019 (supra).

(3.) Learned A.G.A. raised preliminary objection that in the present case, First Information Report and its consequential proceedings are challenged as the investigation is still pending, therefore, application (u/s 482 Cr.P.C.) is not maintainable in terms of law laid down by Full Bench of this Court in the case of Ram Lal Yadav and Others vs. The State of U.P. and Others reported in 1989 Cr. LJ 1013, decided on 1/2/1989 and answered that after lodging the FIR, no interference is permissible by this Court in exercise of its inherent powers, hence, no relief can be granted despite the issue is already resolved in the Mediation Centre.