EZAZ HUSSAIN (HUSBAND) Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.G.A. for the State respondents and Sri Ravi Sahu, learned counsel for informant.

(2.) Present writ petition has been preferred for quashing the FIR dtd. 7/7/2024 registered as Case Crime No.0325 of 2024 under Ss. 498A, 323, 504, 506, 313 IPC and Sec. 34 of D.P. Act, Police Station-Naubasta, District-Kanpur Nagar and for a direction to respondents not to arrest the petitioners pursuant to aforesaid FIR.

(3.) A Coordinate Bench vide order dtd. 26/7/2024 had referred the present matter for Mediation Centre of this Court.