- (1.) HEARD learned counsel for the parties.
(2.) THE petitioners have approached this Court by means of the instant Writ Petition for quashing of an FIR giving rise to Case Crime No. 2086 of 2014, under Sections 498A, 304B IPC read with Section 3/4 Dowry Prohibition Act, registered at Police Station Kotwali Sadar, District Kheri It was submitted by learned counsel for the petitioner the petitioner is only a mediator and the FIR itself is silent on the issue of petitioner's role in the alleged crime of bride burning. Having perused the record and having heard submissions raised, we find that the allegation has not been made against the petitioner regarding his involvement in the bride burning. However, this alone is not sufficient for our interference in writ petition for quashing of FIR.
(3.) HOWEVER , learned counsel for the petitioners submitted that in the facts of the case in hand, as criminal forum is being misused and the petitioner would be arrested in a routine/mechanical manner, as such, as an interim measure, arrest of the petitioners may be stayed. He placed reliance on the decision of the coordinate Bench of this Court rendered in Criminal Misc. Writ Petition No. 15290 of 2014: Sahil @ Guddu and Ors. vs. State of U.P. and others decided on 05.09.2014, and prayed that benefit of said judgment may also be made available to the petitioners.;