FARAZ HASAN Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A virtually and also perused the record.

(2.) The instant application is being moved by the applicant invoking the powers of Sec. 438 Cr.P.C. that he has every reason to believe that he may be arrested on the accusation of having committed a non-bailable offence in connection with Case Crime No.0977 of 2021, under Ss. 498A, 323, 308 IPC and Sec. 3/4 of Dowry Prohibition Act, PS. Vijay Nagar District Ghaziabad.

(3.) It is submitted by learned counsel for the applicant that the present matter relates to matrimonial discord and misunderstanding between the contesting parties and the said dispute could be well settled, if the matter referred to Mediation Center of Allahabad High Court.