- (1.) Heard Sri A.C.Srivastava, learned counsel for the petitioners, Sri Rishabh Agarwal, learned counsel for the caveator, Sri Vikas Sahai, learned A.G.A. for the State and perused the record as well as material available on record.
(2.) By means of present petition, the petitioners have prayed for quashing of the F.I.R. dated 4.2.2018 registered as Case Crime No.89 of 2018, under Sections 498A, 307, 313, 504, 506 I.P.C. and 3/4 D.P. Act,Police Station Kotwali,District Shahjahanpur.
(3.) It has been contended by the learned counsel for the petitioners that the marriage between the petitioner no.1 and respondent no.4 was solemnized in the year 2014. He further submits that the present matter be referred to the Mediation Centre at District Shahjahanpur being matrimonial in nature as there are chances to compromise between the parties.;