ANIL KUMAR,J. - (1.) Heard learned counsel for the petitioners and learned A.G.A.
(2.) The instant writ petition has been filed with the following main prayers : "Issue a writ, order or direction in the nature of certiorari thereby quashing the impugned First Information Report lodged by the opposite party no.3 on 13.01.2019 vide F.I.R. No.74 of 2019, under Sections-498-A, 323, 504, 506 I.P.C. and Section 3/4 of Dowry Prohibition Act at P.S.-Mandiyaon, District-Lucknow. Issue a writ, order or direction in the nature of mandamus commanding the opposite party no.1 and 2 not to arrest or adopt any coercive measure against the petitioners on the basis of First Information Report lodged by the opposite party no.3 on 13.01.2019 vide F.I.R. No.74 of 2019, under Sections-498-A, 323, 504, 506 I.P.C. and Section 3/4 of Dowry Prohibition Act at P.S.-Mandiyaon, District-Lucknow, in the light of judgment and order passed by Hon'ble the Supreme Court in the case of Arnesh Kumar vs. State of Bihar, (2014) 8 SCC 273.
(3.) On 01.11.2019, this Court had passed an order, which reads as under : "Shri Nivas Rathore Advocate has filed power on behalf of opposite party no.3 is taken on record. Heard Shri Pankaj Kuamr Awasthi, learned counsel for the petitioners, learned AGA and Shri Nivas Rathore, learned counsel for the opposite party no.3. Opposite party no.3 is also present in person before this Court and has been identified by her counsel. She has submitted that she has received a sum of Rs. 10,000/- as directed earlier by this Court. She has further submitted that she wants the case to be referred to the Mediation and Conciliation Centre, High Court, Lucknow Bench, Lucknow. ;