- (1.) HEARD Sri Nadeem Murtaza, learned Counsel for the Petitioners, learned Additional Government Advocate and Sri Salil K. Srivastava learned Counsel for opposite party No. 4.
(2.) BY means of this petition the Petitioners have prayed for a writ of certiorari quashing the first information report in case crime No. 52 of 2010 under Sections 498A, 323, 504, 506, 406, 316 I.P.C. and 3/4 Dowry Prohibition Act, police station Mahila Thana, District Lucknow. This Court vide order dated 5.7.2010 directed that the matter be referred to Mediation and Conciliation Centre of this Court considering that the matter between the parties related to matrimonial dispute and there was every possibility that the parties may reconcile their dispute.
(3.) REPORT of the Mediation and Conciliation Centre dated 20.12.2010 is on record. From the report, it is borne out that the parties have settled all disputes between them. The parties have also agreed upon that all the legal Civil or Criminal proceedings initiated by either party, which have been mentioned in para 6(d) of the settlement agreement, will not be pursued by the respective parties and shall be got withdrawn in accordance with the agreement entered into between them.;