KRISHNA MURARI, J. - (1.) Heard Sri Rajeev Chaddha, learned counsel for the petitioner, learned A.G.A. and Sri Manoj Kumar Chandel for the complainant-respondent no. 4.
(2.) Petitioner, sole accused named in the F.I.R. registered as case crime no. 432 of 2016 under Section 307, 323, 504 and 506 I.P.C. P.S. Gorakhnath, District Gorakhpur, has approached this Court seeking quashing of the same. The first information was lodged by the respondent no. 4 Smt. Sadhana Gautam who happens to be the daughter of the accused petitioner on the allegations that on 14.10.2016 her father after consuming liquor abused and assaulted and tried to kill her and turned her out of the house. It was further pleaded that her father has illicit relation with other women who misled her father to occupy the residential house forcefully after disowning her and her brother.
(3.) Learned counsel for the petitioner submits that there was a family dispute when the respondent no.4 came from her in-laws house to her matrimonial home, with her father and she out of rage lodged the first information report but subsequently, she gave an affidavit before the Circle Officer as well as Senior Superintendent of Police that she had lodged the first information report on account of some family dispute and later on a compromise has been arrived at and she does not want to pursue the complaint any further.;