PAYAL AGARWAL Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2021-11-152
HIGH COURT OF ALLAHABAD
Decided on November 09,2021

Payal Agarwal Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents




JUDGEMENT

SAROJ YADAV, J. - (1.)Heard Mr. Nadeem Murtaza and Mr. Prashant Puri, learned counsel for the petitioners, Mr. Amarjeet Singh Rakhra, learned counsel for the respondent No.4 and Mr. S.P. Singh, learned A.G.A. for the State.
(2.)This writ petition under Article 226 of the Constitution of India (in short Constitution) has been filed by the petitioners to quash the First Information Report (in short F.I.R.) registered at Case Crime No.0531 of 2020, under Ss. 471, 468, 467, 420 and 406 of Indian Penal Code (in short I.P.C.) at Police Station Sarojani Nagar, District Lucknow and not to proceed, prosecute or arrest the petitioners on the basis of the aforesaid F.I.R.
(3.)Previously, after going through the record and having heard the learned counsel for the petitioners as well as learned A.G.A. and the counsel for the private respondent No.4, this Court gathered that prima-facie the case relates to business/corporate transactions and the F.I.R. has been lodged due to some personal feud between two real brothers. This Court deemed it proper to persuade the parties to settle the dispute amicably. 'Abraham Lincoln' has said "discourage litigation persuade your neighbours to compromise whenever you can. Point out to them how the nominal winner is often a real loser in fees, expenses and waste of time." Hence the Court with the consent of petitioners and respondent No.4 gave them chance to settle their dispute amicably through the process of Mediation/Conciliation. Accordingly, the matter was so referred.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.