KRISHNA MURARI,AKHILESH CHANDRA SHARMA,J. - (1.) Heard learned counsel for the petitioners and learned A.G.A.
(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned First Information Report registered as Case Crime No. 393 of 2017 under Sections 323, 504, 506, 379, 419, 420, 467, 468 and 471 IPC, Police Station Vindhyachal, District Mirzapur so far as it relates to the petitioners and also for a direction to the opposite parties not to arrest them in pursuance of the impugned FIR.
(3.) Finding that FIR is a result of a dispute going on between the petitioner-in laws and respondent no. 3-widowed daughter-in-law, we decided to explore the possibility of any settlement between them and vide order dated 29.08.2017 directed the parties to appear in person before us on 04.09.2017. In compliance of the said order, petitioner nos. 2, 3 and 6 as well as respondent no. 3 appeared in person. However, both parties prayed for some more time for reconciliation and in view of the request, the case was posted for 20.09.2017. On the said date, again both the parties appeared. Learned counsel for both the parties jointly stated that the parties have entered into a compromise outside the Court. In view of the statement made, both the parties were directed to file the written compromise on the next date fixed, i.e., on 09.10.2017.;