AKHILESH CHANDRA SHARMA,J. - (1.) The petitioners have approached this Court with the prayer for quashing First Information Report bearing case crime no. 289 of 2017 under section 494, 323, 504, 506 IPC, P.S. Bhelupur, District-Varanasi on the basis of compromise effected between the parties.
(2.) Heard Sri Pankaj Mishra, learned counsel for petitioners, Sri Manoj Kumar, learned counsel for the Respondent No.3 and have also gone through material placed on record.
(3.) Learned counsel for the petitioners has stated that the alleged occurrence is stated to be held on 12.11.2016, while the first information report is alleged to have been lodged on 30.5.2017 at about 19.00 hours at police station Bhelupur, District Varanasi in Case Crime No. 289 of 2017 under section 494, 323, 504, 506 I.P.C. and the delay of about more than six months in lodging the first information report.;